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State of Karnataka - Section

Section 35 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

35. Registrar to subscribe to Contributory Provident Fund.

(1)The Registrar shall not be entitled to any pension but shall after his confirmation in the post subscribe to the Contributory Provident Fund, with effect from the date of such confirmation in the service of the Board. The rate of subscription shall be 8 1/2 per cent of the monthly pay exclusive of allowances and the amount so calculated shall be deducted from monthly salary bill of the Registrar. The Registrar shall be required to continue his subscription while absent on leave, other than extraordinary leave with out salary calculated on full pay at the rate drawn prior to proceeding on leave.
(2)The Board shall pay monthly contribution equal to the subscription realised from the Registrar in this behalf.
(3)The subscription paid by the Registrar and the contribution of the Board shall be credited monthly to a separate account in the state Bank of Mysore, Head Office Bangalore.