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] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(6) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(6)The Authority countersigning the Grant-in-Aid Bill shall, at the time of countersigning it, ensure that Provident Fund subscription and contribution for the period upto last month have been duly credited to the personal Deposit Account of the institution.