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 Andhra Pradesh - Section

Section 5 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

5.

The Municipal Councils concerned shall contribute pensionary contribution in respect of the employees eligible for these benefits to the Andhra Pradesh Municipalities Pension-cum-Gratuity Fund with effect from the 1st April 1961.