Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 8 in The M.P. Madhyamik Shiksha Niyam, 1966

8. Rate of subscription by subscriber.

- Every officer shall subscribe to the Provident Fund at the rate fixed in the M.P. Contributory Provident Fund Rules for which an account will be opened in the Savings Bank. The deduction shall be made by the Board upon every bill presented. In the calculation of this deduction, fractions of a rupee shall be omitted. Subscriptions by the subscriber, when on leave on less than full pay, will be optional. The amount so deducted together with the contribution by the Board under Rule 9 will be deposited in the Savings Bank. The payments in respect of the monthly deductions and contributions shall, so as far as possible, be made into the Bank within two days of the receipt of the money in order that interest may accrue. The following procedure will be adopted :-The Post Office will open individual accounts for all the subscribers to the Provident Fund. The Board will arrange that all sums to be credited to these accounts shall be sent to the post office accompanied by-
(a)the Post Office Savings Bank Pass Book; and
(b)a list in such form as may be prescribed by the Executive Committee showing in detail the amount to be credited to each account.
Note. - Subscribers to the Provident Fund are given the option of raising their subscriptions to the Provident Fund as provided for in the Madhya Pradesh Contributory Provident Fund Rules.