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State of Rajasthan - Section

Section 13 in Rajasthan Government Servants' General Provident Fund Rules, 1997

13. Recovery of Deposits.

- The head of office shall be responsible for ensuring that the deposits specified in Rule 11 are deducted for all subscribers in his office from the pay bill or otherwise, every month. The department shall be entitled to stop payment of any salary bill if the requisite deposit in respect of subscribers has not been made.