Section 6 in The U.P. Basic Education Provident Fund Rules, 1975
6. Account of subscribers.
(1)The Board shall maintain in Form I in respect of each one of the subscribers a personal ledger account.(2)In the personal ledger account, there shall be credited -(a)in respect of an employee appointed under Section 6 of the Act -(i)all subscriptions made by the subscriber and the Board under these rules;(ii)all deposits made by the subscriber in repayment of advance under Rule 11 and Rule 12;(iii)all the amount if any, standing to the credit of the subscriber in a Provident Fund under the control of the Board immediately before the commencement of these rules; and(iv)interest, if any, accruing due on the amounts hereinbefore mentioned.(b)in respect of an employee transferred under Section 9 of the Act, -(i)all subscriptions made by the subscriber and the Board under these rules;(ii)all deposits made by the subscriber in repayment of advances under Rule 11 and Rule 12;(iii)the amount, if any, in a Provident Fund maintained by local body and transferred to the Board under sub-section (5) of Section 9 of the Act;(iv)the amount, if any, standing to the credit of the subscriber in a Provident Fund under the control of the Board immediately before the commencement of these rules; and(v)interest, if any, accruing due on the amounts hereinbefore mentioned.
