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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4)(c) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(c)Where a member of the Service exercises the option to count his previous service in the General Administrative Reserve or on contract basis, the amount of Government contributions with interest thereon standing to his credit in any contributory provident fund to which he might have been admitted shall be [surrendered] [Substituted vide DP &AR Notification No. 13/4/71-AIS(II) dated 11.1.72.] and credited to the consolidated funds of the Constituent States, in such proportion as may be prescribed by the Joint Cadre Authority) while the amount of his own subscriptions to that fund, if not already withdrawn, together with interest thereon, shall be transferred to his account in the All India Service Provident Fund.