For every officer who is entitled to pension and gratuity under these rules the Mukhya Adhikari, shall every month draw contributions from the fund from which the pay of the officer concerned is payable equal to an amount calculated on the basis given in Governor's order No. 1, under Rule 116 to the Financial Handbook, Volume II, Part II to IV and will credit the same to the [Zila Panchayat] Pension Fund. For this purpose the employees appointed by Government or [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.], Adhyaksh and Mukhya Adhikari or Heads of Department, will be considered as servants in Class I, . Class II and Class III services respectively. The amount of the contribution will be deposited in the post office before the fourth day of every month into an account styled as [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] Pension Fund. For facility of payment the amount may also be opened in the State Bank of India. If at any time, sufficient funds are not available in the above accounts for payment of pension or gratuity, the Mukhya Adhikari shall advance the required amount from [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] Fund and shall in due course reimbruse the same from the Pension Fund. The Mukhya Adhikari may with the sanction of Executive Committee, invest any amount or amounts deposited in the post office or the State Bank of India in Government securities but he shall always keep in the post office Savings Bank or in the State Bank a balance sufficient to meet the payments for a month :Provided that in the case of officers appointed under the U. P. [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] (Central Transferable Cadre) Rule, 1966, the Mukhya Adhikari shall open a separate account for each officer in post office or the State Bank in addition to his account for provident fund and shall deposit every month a sum equal to an amount calculated on the basis of Governor's Order No. 1 under Rule 116 of the F.H.B. Vol. II, Part II to IV. This amount shall be transferred to the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] as and when the officer concerned is transferred to such [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.], which shall pay the pension and gratuity from this amount to the officer concerned.]
