Section 19 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
19. Contributory Provident Fund.
(1)The Members shall be entitled to subscribe to the Provident Fund of the Committee where they are employed for the time being like other subscribers of the committee and shall be governed by the provisions contained in Chapter XVI of the Municipal Account Code, 1930, as applicable to the State of Haryana:Provided that on transfer of a member from one committee to another the balance of Provident Fund at his credit along with interest accrued thereon up to date shall within a period of fifteen days from the date of his transfer, be transferred to the committee to which such a member has been transferred.(2)A separate account of Provident Fund shall be maintained for each member by the Committee where he may be serving for the time being :Provided that the Government may, if it so decides, make arrangements for centralised accounting of the Provident Fund of members.
