Section 77 in U.P. Zila Panchayats Service Rules, 1970
77. [ Rate of contribution. [Rule 77 substituted by Notification No. 2033-B/33-72-190-71, dated 21st July, 1972 (vide U. P. Zila Panchayats Service (First Amendment) Rules, 1972) (w.e.f. 21-7-1972).]
(1)Every servant shall subscribe to the deposit account of the Provident Fund at the rate of ten paise in a rupee of his pay as defined in the U. P. Fundamental Rules or to such higher rate as the State Government may direct, from time to time.(2)The rate of contribution made by a [Zila Panchayat] to deposit account under the Provident Fund of a subscriber, who does not opt for the benefit of the U. P. [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] Employees Retirement Benefit Rules, 1972, shall be equal to one-half of the amount subscribed by him but under no circumstances shall exceed ten paise in a rupee on the pay as defined in the U. P. Fundamental Rules of a servant.]
