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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(2)The employee's share of contributory provident fund contribution shall be maintained by the concerned Head of the Institution as per existing policy and as per instructions issued by the Department from time to time.