Section 34(3)(ii) in The General Provident Fund (Central Service) Rules, 1960

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3)(ii) in The General Provident Fund (Central Service) Rules, 1960

(ii)The Head of Office/Department shall forward the [details of the subscriber retiring or quitting service] [Substituted vide Notification No. 20(12)/94-P&PW(E) dated 15.11.96 notified vide S.O. No.3228 dated 23.11.96] to the Accounts Officer indicating the recoveries effected against the advances which are still current and the number of instalments yet to be recovered and also indicate the withdrawals, if any, taken by the subscriber after the period covered by the last statement of the subscriber's account sent by the Accounts Officer.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 34(3)(ii) in The General Provident Fund (Central Service) Rules, 1960