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State of Haryana - Section

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

17. Deposit of employer's share and head of account.

(1)The employer's share shall be deposited under the head "0071-Contributions and Recoveries towards Pension and other Retirements Benefits-01-Civil-101-subscriptions and contrinbution-privately managed recognised aided schools."
(2)The employer's share specified in sub-rule (1) shall comprise :-
(a)the amount of the employer's share including that of the Government share given in the shape of grant-in-aid lying in the contributory provident fund account prior to the date of enforcement of these rules;
(b)twenty-five per cent amount of the employer's share towards contributory provident fund contributed on or after the date of enforcement of these rules;
(c)seventy-five per cent amount of Government share towards the contributory Provident Fund being paid as grant-in-aid to the aided schools on or before the date of enforcement of these rules;
(d)the amount of interest accrued on the amounts specified above;
(e)any other amount as may be specifically paid by the Government towards the employer's share.
(3)The State Government shall make suitable provision in the annual budget under the head "2202-General Education-02-Secondary Education-110-Assistance to Non-Government Secondary Schools-VIII-Pension to Employees of State Aided Educational Institutions (Schools)" and "2202-General Education-01-Elementary Education-102-Assistance to Non-Government Primary School-Pension to Employees of State Aided Educational Institutions (Schools)" for the payment of the retirement benefits admissible under these rules.
(4)Seventy-five per cent share towards the contributory provident fund being paid by the Government shall not be paid in future.
(5)Twenty-five per cent of the ten per cent of the pay of the employee towards the contributory provident fund payable by the Management shall also be deducted from the grant-in-aid snactioned to the aided schools for crediting the same in the relevant head so that no amount remains pending for recovery from the Management.
(6)
(a)The Management shall attach a detail (in triplicate) showing the necessary particulars that is, name, designation, amount of the contribution in respect of each employee and the grand total while presenting the demand draft to the District Education Officer/District Primary Education Officer every month.
(b)The concerned District Education Officer/District Primary Education Officer shall credit the demand draft so received to the relevant head of account by the 15th of every month.
(c)The District Education Officer/District Primary Education Officer shall indicate the Treasury Voucher No. and date of Challan and forward the photocopy to the Management for maintaining detailed account, and will submit the consolidated account to the Director.
(7)In case of default or non-implementation by the Management of any provision of these rules, the Director shall have right to deduct any amount that may be found due to the Management out of the amount of grant-in-aid and may suspend the grant-in-aid to the concerned aided school and may also remove the same of such school from the grant-in-aid list with the prior approval of the Government.
(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.
(9)The amount of the contributory provident fund which was due from the management on the date of publication of these rules in the Official Gazette and has not been deposited, shall be deposited by the Management along with interest at the rates of interest applicable to the contributory provident fund.
(10)The payment under these rules after the sanction by the Director shall be made by the Director/Management on the basis of Pension Payment Order and the authority letter.
(11)The Management shall pay the total amount of gratuity to the retiree on the basis of letter of authority issued by the Director and claim seventy-five per cent of the said amount. The other benefits admissible under these rules shall be paid by the District Education Officer/District Primary Education Officer to the employee through management after the same is sanctioned by the Director and a copy of the sanction shall be conveyed to the Accountant General (Accounts and Entitlement), Haryana, concerned employee/family of the deceased, and the District Education Officer/District Primary Education Officer for making payment accordingly.
(12)All payments for the benefits under these rules shall be made under the expenditure head "2202-General Education-02-Secondary Education-110- Assistance of Non-Government Secondary Schools-VIII-Pension to Employees of State Aided Educational Institutions (Schools)" and "2202-General Education-01-Elementary Education-102-Assistance to Non-Government Primary School-Pension to Employees of State Aided Educational Institutions (Schools)". The Department will draw the required amount of pension/family pension in advance every month of the subsequent month, so that the payment of pension should reach the pensioner/family pensioner on due date. The Department will make the payment through Management. The detailed procedure regarding disbursement will be issued separately by the Government.
(13)The amount of payment made under head "2202-General Education-02-Secondary Education-110-Assistance to Non-Government Secondary Schools-VIII - Pension to Employees of State Aided Educational Institutions (Schools)" and "2202-General Education-01-Elementary Education-102-Assistance to Non-Government Primary School-Pension to Employees of State Aided Educational Institutions (Schools)" benefit actually debited and shall be reconciled in the office of the Accountant General (Accounts and Entitlement) Haryana.
(14)The Pension Branch (Aided Schools) of the office of the Director shall maintain district-wise Pension Payment Orders register showing therein a complete particulars of the employees in whose favour Pension Payment Orders are issued and the accounts of payment of pension/family pension.
(15)There shall be a committee, for the implementation of the scheme, consisting of the Secretary to Government of Haryana, Department of Education, Secretary to Government of Haryana, Department of Finance, the Accountant General (Accounts and Entitlement), Haryana, the Director, Secondary Education, Haryana/Director Primary Education, Haryana and a representative of the employees of the aided schools representing such schools, Secretary to Government, Haryana, Department of Education, shall be the Chairman of the Committee and Director Secondary Education, Haryana, shall be ex officio Secretary of the Committee. The committee so constituted shall meet atleast once in a year to review the position of the scheme and implementation of these rules and also make recommendations to the Government for budget provision as required under these rules.
(16)The Director shall administer, control and operate the scheme.
(17)The Accountant General (Audit), Haryana, shall audit the individual accounts of the scheme.