Section 6(2)(b) in The U.P. Basic Education Provident Fund Rules, 1975

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2)(b) in The U.P. Basic Education Provident Fund Rules, 1975

(b)in respect of an employee transferred under Section 9 of the Act, -

(i)all subscriptions made by the subscriber and the Board under these rules;

(ii)all deposits made by the subscriber in repayment of advances under Rule 11 and Rule 12;

(iii)the amount, if any, in a Provident Fund maintained by local body and transferred to the Board under sub-section (5) of Section 9 of the Act;

(iv)the amount, if any, standing to the credit of the subscriber in a Provident Fund under the control of the Board immediately before the commencement of these rules; and

(v)interest, if any, accruing due on the amounts hereinbefore mentioned.

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State of Uttar Pradesh - Subsection

Section 6(2)(b) in The U.P. Basic Education Provident Fund Rules, 1975