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State of Uttar Pradesh - Section

Section 15 in The U.P. Basic School Teachers (Savings-Cum-Insurance) Rules, 1976

15. Appropriation of State Government's share of profits. -

The State Government's share of profits for a policy-year shall be appropriated as under :-
(i)The amount of benefit paid in excess of the total accumulated value of contributions to the Deposit Administration Plan in respect of Members who cease to be in service or reach normal retirement date during a policy-year as mentioned in Rule 13 shall be made good to the Deposit Administration Plan out of the State Government's share of profits for the policy-year.
(ii)The balance of State Government's share of profits if any, shall be paid to the State Government in cash :
Provided that in the event of the State Government's share of profits for a particular policy-year being insufficient to meet the charge mentioned in paragraph (1) above, the balance of charge shall be carried forward for appropriation from the State Government's share of profit in the subsequent policy-year :Provided further, that the State Government's share of loss, if any, under the scheme of profit-sharing shall be set off against the State Government's share of profits for a policy-year in the first instance before any appropriation therefrom.