Section 76 in U.P. Zila Panchayats Service Rules, 1970
76. [ Provident Fund. [Rule 76 substituted by Notification No. U.O.-186-D/33-U. P. A.-33-1961-Rule-1970-AM (5)-77, dated 12th October, 1977 (vide U. P. Zila Panchayats Service (Fifth Amendment) Rules, 1977) (w.e.f. 12-10-1977), Before substitution Rule 76 was stood as under : '76. Provident Fund.-Every Zila Parishad shall establish Provident Fund for its whole-time permanent servants and all matters relating to the Provident Fund shall, except as provided in Rules 77, 77-A and 78. be governed by the regulations to be framed under clauses (i) and (j) of sub-section (1) of Section 238 of the Act.']
- Every [Zila Panchayat] shall establish Provident Fund for its whole-time servants who have completed one year's, service and all matters relating to Provident Fund shall, except as provided in Rules 77, 77-A and 78, be governed by the regulations to be framed under clauses (i) and (j) of sub-section (1) and sub-section (2) of Section 238 of the Act.]
