Section 12(2) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
(2)The subscriptions made by the employees referred to in sub-rule (1), to Panchayat Samiti Fund or a Zila Parishad Fund, as the case may be, shall be credited to the Fund within a period of one month from the date of commencement of these rules, failing which, the said Panchayat Samitis or Zila Parishads, as the case may be, shall have to pay an interest at such rate, as may be specified by the Director till the date of credit of the entire amount into the fund.
