Section 47 in The M.P. Zila Panchayats (Accounts) Rules, 1999
47. Deductions from pay.
- It shall be the duty of the Chief Executive Officer and the Accountant to ensure and certify that proper deductions on account of Provident Fund, Income Tax, professional and other taxes, and recovery of loan and advances as per the rules have been made. The deductions made from the salary on account of Income-Tax, Professional Tax etc. shall be remitted to the proper authority within 7 days from the date of drawal of salary.
