Section 5(4) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(4)The service rendered on aided sanctioned posts in another aided school in the State of Haryana :Provided that the official has been appointed through proper channel on aided sanctioned post and the approval of continuity of service has been obtained from the Director :Provided further that the contributory provident fund account of the employee in the previous school continued as such in the subsequent school to which he is transferred or appointed and there is no break in service.
