Section 17(3) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(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.
