Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 34 in Madhu Babu Pension Yojana Rules, 2008

34.

Proper watch and maintenance of accounts of the pensions which are returned to the office of the Block Development Officer or the District Social Welfare Officer as undisbursed shall be entered in the Register in Form-MBPY-VI. It should be seen that after making necessary entries, returned/ undisbursed pensions are refunded to the Treasury/Sub-Treasury under intimation to the D.S.W.O. concerned. At the year ending, the D.S.W.O. shall submit the consolidated Surrender Statement to the Government in Women and Child Development Department. In no case shall the amount be kept in the P.L. Account.Part-III Supervision of the Scheme