Haryana Urban Development Authority General Provident Fund Rules, 2001

HARYANA
India

Haryana Urban Development Authority General Provident Fund Rules, 2001

Rule HARYANA-URBAN-DEVELOPMENT-AUTHORITY-GENERAL-PROVIDENT-FUND-RULES-2001 of 2001

Published on 22 October 2001
Commenced on 22 October 2001
[This is the version of this document from 22 October 2001.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Urban Development Authority General Provident Fund Rules, 2001Published vide Haryana Notification No. 28830 dated 22-10-2001 and published on 20-11-2001Notification No. 28830 dated 22-10-2001 and published on 20-11-2001. - In exercise of the powers conferred by the Sub-section (1) read with clause (m) of Sub-section (2) of Section 53 and Section 28 of the Haryana Urban Development Authority Act, 1977 (13 of 1977) and all other powers enabling him in this behalf, the Governor of Haryana hereby makes the following rules regulating the constitution and payment of General Provident Fund to the employees of the Haryana Urban Development Authority, namely :

1. Short Title, Commencement and Application.

(1)These rules may be called the Haryana Urban Development Authority General Provident Fund Rules, 2001.

(2)They shall come into force on the date of their publication in the Official Gazette.

(3)The employees, who opt for these rules, in form A appended to these rules, shall be governed by these rules.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(1)"Competent Authority" means the authority competent to sanction General Provident Fund to the employees of Haryana Urban Development Authority. The competent authority for the purpose of these rules shall be the Chief Administrator of Haryana Urban Development Authority;

(2)"Employees" means the regular employees of Haryana Urban Development Authority;

(3)"General Provident Fund" means the General Provident Fund as defined in the Punjab Civil Services Rules, Volume II, as applicable to Haryana State.

3. Establishment of Fund Sections 53(1)(2)(m) and 28.

(1)For the payment of General Provident Fund the fund, namely, the Haryana Urban Development Authority Employees General Provident (hereinafter called the "General Provident Fund"), shall be established. This shall comprise the total accumulated amount in contributory Provident Fund on behalf of the employee alongwith interest as on the date of notification and also further employee's monthly deduction to be made by the Haryana Urban Development Authority from the salary of employees as per provision contained in the Punjab Civil Services Rules, Volume II, as applicable to Haryana State.

(2)The General Provident Fund shall be kept in the Bank at Head Quarter of Haryana Urban Development Authority. The rate of interest allowed shall be the maximum rate of interest fixed by the Bank and the interest so earned shall also be an integral part of General Provident Fund.

4. Operation of Fund Sections 53(1)(2)(m) and 28.

(1)The General Provident Fund shall be administered by the competent authority.

(2)All payments to be made to the employees of Haryana Urban Development Authority on account of General Provident Fund shall be withdrawn from the General Provident Fund.

5. Maintenance of Accounts Sections 53(1)(2)(m) and 28.

- The Accounts of General Provident Fund shall be maintained at Head Quarter of Haryana Urban Development Authority. The Bank through which General Provident Fund is disbursed shall also be required to keep accounts as per instructions issued from time to time.

6. Grant of General Provident Fund [Sections 53(1)(2)(m) and 28].

(1)For the purpose of grant of General Provident Fund to the employees of Haryana Urban Development Authority, the rules regulating the General Provident Fund as contained in the Punjab Civil Services Rules Volume II, as applicable to Haryana State, shall apply mutatis mutandis to the employees and for this purpose the terms and expressions not otherwise defined in these rules, shall have the same meaning as respectively assigned to them in the Punjab Civil Services Rules Volume II, as applicable to Haryana State. For this purpose for the words "Government" and "Government Employees" wherever occurring in these rules ibid, the words "Haryana Urban Development Authority" and "employees of Haryana Urban Development Authority" shall be deemed to have been substituted respectively and for the words "Account General Haryana" wherever occurring in the aforesaid rules, the words "Chief Controller of Finance Haryana Urban Development Authority" shall be deemed to have been substituted. The instructions issued by the Haryana Government in this behalf from time to time shall also apply for this purpose.

(2)On coming into force of the Haryana Urban Development Authority Pension Regulations, 2001 the employees who opt for pension scheme will be allotted General Provident Fund account number by the Haryana Urban Development Authority. The subscription portion of the employees in Contributory Provident Fund alongwith interest occurred thereon shall be credited to General Provident Fund account of the employees and shall be governed by the General Provident Fund Rules and further instructions issued by the Haryana Government from time to time.

(3)Subject to the provisions of these rules, the rules contained to Chapter XIII of the Punjab Civil Services Rules Volume II, as applicable to Haryana State shall apply mutatis mutandis to the employees of Haryana Urban Development Authority who opt for these rules.Form A[See Rule 1 (3)]Haryana Urban Development Authority

1. I, _______________ hereby opt for the Haryana Urban Development Authority General Provident Fund Rules, 2001. The option is conclusive, final and irrevocable.

Signature of the employee.Name of the employee _____________Designation ______________________Office __________________________Contributory Provident Fund Account No. __________

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