Section 20(1) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(1)There shall be formed a fund to be called the "Mizoram Aided College Employees' Death-cum-Retirement Gratuity Fund" to which shall consist of-(a)Contributions by the State Government;(b)Any contribution by the Government of India ;(c)Such other sums as the State Government may transfer from the unspent balance of the budget provisions of any year ;(d)Donation, if any, by the public, any institution, autonomous body, association or authority.Note. - The contributions to the fund shall be credited by the State Government by deduction from the grant-in-aid and the maintenance grants, as the case may be.
