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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(8) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(8)
(a)The Pension Branch (Aided School) created for this purpose in the office of the Director shall maintain a ledger showing district-wise the amount of collection. The branch of the office of Director dealing with the work of grant-in-aid to the aided schools shall supply to the Government district-wise quarterly statement showing details pertaining to the collection of the contributory provident fund to the Pension Branch (Aided School) of the Director in the following pro forma :-
Sr. No. Name of aidedschool Name of the employees Amount of 25% management share of provident fund Total amount Remarks
1 2 3 4 5 6
           
(b)From the statements specified in clause (a), district-wise ledger accounts shall be posted and the entries of credit shall be reconciled in the office of the Accountant General (Accounts and Entitlement), Haryana, so that no discrepancy may arise in the account.