Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 8 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

8. Financial liability.

- 8.1 Salary for the period of duty including all allowance, subsistence allowance for the period of suspension or any other emoluments for that period, leave salary (inclusive of all allowances) P.F., Gratuity, Bonus etc. shall be paid by the Bank provided that the Bank may require a Primary Agri Credit/Service Society covered by these Rules to contribute to the Secretaries pay-fund at such rate as may be determined by the Administrative Committee. Provided further that the rate of contribution shall not exceed the maximum contribution prescribed by the Apex Bank.
8.2The Central Bank shall he competent to debit the loan account of Society to the extent of contribution due from Society.
8.3The Registrar may require the Apex Bank to contribute to the Secretaries pay-fund at such rate as may be prescribed by him from time to time to meet the deficit in the fund.
8.4The Apex Bank may receive managerial assistance on account of the pay of the Secretaries of the societies from the Government or any other source and may distribute to the Banks in the manner prescribed by the Registrar from time to time.
8.5All expenditure on account of pay etc. of the Secretaries shall be debited to the Secretaries pay fund, and the deficit in the fund, if any, shall be met by the Bank to such an extent and in such manner as may be prescribed by the Registrar from time to time.Appointments and Training: