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State of Odisha - Section

Section 23 in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

23. Controller to be authorised to implement the Regulations.

- The Controller shall implement these Regulations only on by Government, to the express authorisation of the Government.Chapter-II Accounting Procedure of Operation of Nabakrushna Choudhury Centre for Development Studies Pension Fund Account, 1997 Summerised
1.1The Nabakrushna Choudhury Centre for Development Studies, Bhubaneswar Pension Fund constituted under Rule 45 & 46 of the Nabakrushna Choudhury Centre for Development Studies Service Condition & Retirement Benefit Rules, 1997 (herein after called regulation read with Rule 21 of the Centre's Bylaw approved by Government of Orissa Education Department), shall be administered and operated by the Controller of Accounts, Orissa (hereinafter referred to as Controller), subject to Control of Finance Department, of Government, of Orissa.
1.2The Fund shall be utilised for meeting payment of retirement benefits including terminal benefits to the retired employees/ family members of the deceased employees of the NCDS.
1.3The fund shall operate under the Head of Account "8011-Insurance and Pension Funds-10-Other Insurance and Pension Funds-The Nabakrushna Choudhury Centre for Development Studies Pension Fund".
2.1The Fund shall comprise the following amounts :The Centre's share of C.P.F. together with interest accrued thereon in respect o! the Centre's employees who have opted/or deemed to have opted for the pension scheme of the Centre and any amount of grants sanctioned by the Centre or by Government from time to time as the case may be.
2.2The deposit of amounts likely to be paid during a financial year shall be paid by the Centre preferably in the month of November of the financial year. The Central shall make payment of the above amount through crossed bank draft drawn in favour of the Controller on the State Bank of India, Bapuji Nagar Branch, Bhubaneswar.
2.3The responsibility of depositing the amount covered by the Bank drafts received from the Centre shall devolve on the Controller who shall credit the same to the fund under the Head "8011-Insurance and Pension Funds-106-Other Insurance and Pension Fund-The Nabakrushna Choudhury Centre for Development Studies Pension Funds".
2.4The Centre shall furnish to the Controller detailed particulars of the amount paid by it in Bank draft and the Controller shall intimate the Centre about the Credit of the amount to the Fund within one week of the receipt of the draft.
2.5The Controller shall duly maintain account-of all amounts received from the Centre and credited to the fund.
2.6The Controller shall cause periodical verification of receipts to the Fund with reference to the payment made by the Centre and shall certify annually that all sums paid by the Centre have been duly credited to the Fund under intimation to the Government in Finance Department and the Accountant General (Accounts) Orissa, Bhubaneswar.
2.7The Treasury Officer shall send a copy of the receipt schedule under the Head "8011-Insurance and Pension Funds-106-Other Insurance and Pension Fund-The Nabakrushna Choudhury Centre for Development Studies, Bhubaneswar Pension Fund" each month to the Controller while sending the same to Accountant General (Accounts), Orissa and the Controller shall cause reconciliation of the credits with the Treasury figures and shall sort out discrepancy if any, and finalise the same with reference to the records of the Accountant General (Accounts), Orissa every month before maintaining the receipt of accounts.
3.1The payment of Pension/Gratuity/Family Pension commuted value of Pension/death gratuity/life time arrears of pension shall be made only under authorisation issued by the Controller.
3.2The payment shall be debited to the head "8011-Insurance and Pension Funds-10-Other Insurance and Pension Funds-The Nabakrushna Choudhury Centre for Development Studies Pension Funds".
3.3The Controller shall authorise payment for the amounts minus recoveries intimated to him by the Centre through the sanction order.
3.4The outstanding dues of the Centre recovered by the Controller from the Pensionary benefits of the employees shall be reimbursed to the Centre by drawing from the Fund and issuing a Crossed Bank Draft in favour of the Secretary of the Centre.
3.5Pension/Gratuity/Commuted value of Pension Family Pension/ Life time arrear pension shall be drawn by the pensioner from the treasury on presentation of the bill and payment shall be recovered in both the halves of the pension payment order by the Treasury Officer at the time of payment.
3.6Payment of provisional pension, Gratuity and commutted value-of Pension to the retired employee of the Centre shall be met from the Pension Fund.
4.1The treasury shall send schedule of payment out of "8011-Insurance and Pension Funds-106-Other Insurance and Pension Funds-The Nabakrushna Choudhury Centre for Development Studies Pension Fund" for payment of pension and gratuity to their employees along with vouchers to the Accountants General (Accounts), Orissa and send a copy of the schedule to the Controller who shall scrutinise the same and shall bring defects or omissions, deficiencies to the notice of the Treasury Officer/Accountant General (Accounts) and shall reconcile with the records of Accountant General (Accounts).
4.2The Controller shall maintain account of disbursement from the fund with reference to the drawals received from the treasury duly reconciled with the corresponding figures in the records of Accountant General (Accounts), Orissa.
4.3The Controller shall furnish statement of debits to the Centre with copy to the Accountant General (Accounts) and Finance Department half yearly and shall watch the balance of the Fund so that payment in excess of the balance available in the Fund is not made in any circumstance.
4.4Any shortfall or excess payment from the pension fund shall be made good by the Centre within one week of the receipt of the intimation from the Controller. The Controller shall take steps in case the shortfall or excess payment pointed out by the Controller are not made up in time.
4.5The Controller shall furnish annual statement to the Centre showing receipts and disbursements during each year with a copy to Accountant General (Accounts), Orissa and Finance Department by 30th June of the following year.
4.6The Controller and the Secretary of the Centre will review working of the scheme jointly at least once in a quarter and furnish report to the Finance Department.
4.7The pensioner shall draw pension from the Treasury in the prescribed Bill forms. The form shall be printed by the Centre and be supplied to the treasuries.
4.8The pensioner shall appear in person for drawal of pension before the Treasury Officer at the time of drawing his pension for the first time.
5.0The account pertaining to the Fund shall be subject to audit by the Auditors of the Local Fund Organisation of the Finance Department. Copies of the audit report shall be sent to the Centre, Controller, Finance Department. The Accountant General (Audit) Orissa may also audit the accounts of the Fund and furnish report to the Finance Department with a copy to the Controller.
6.0The Secretary of the Centre shall be responsible to the correct and punctual payment of the dues to the Fund and shall also be watching credits and disbursement figures relating to the Fund with offence to the statements received from the Controller and snail also keep watch on the balance in the Fund.
7.0The Accountant General (Accounts), Orissa, Bhubaneswar shall furnish a report to the Government in Finance Department annually on the working of the Fund.NCDS-PFR-1(See regulation 4(a) and 4(c))From :The Secretary,Nabakrushna Choudhury Centre for Development Studies,Bhubaneswar-751013To,The Controller of Accounts Orissa, BhubaneswarSub : Declaration of Minimum Balance for the year.Sir,In pursuance to clause (a) of regulation 4 of the Nabakrushna Choudhury Centre for Development Studies (Constitution, Maintenance and Administration of Pension Fund) Regulations, 1997.I undertake to maintain the minimum balance of Rs...........(Rupees............) in the Fund at all times of the year................ as per calculation given below
(a) Amount required for disbursement of pensionary benefit during Rs.
(b) (i) Amount to be deposited into the fund out of Pension Grantreceivable from Government Rs.
  (ii) Amount to be deposited into the Fund by the NabakrushnaChoudhury Centre for Development Studies. Rs.
(c) Minimum balance to be maintained in the fund during the yearof which 20% of the total requirement. Rs.
Yours faithfully,SecretaryNabakrushna Choudhury Centrefor Development StudiesNCDS-PFR-2(See regulation 4(e))From :The Controller of AccountsOrissa, BhubaneswarTo,The Secretary,Nabakrushna Choudhury Centre forDevelopment Studies,Bhubaneswar-751013Sub : Requisition for Maintenance of Minimum Balance.Sir,Whereas the minimum cash balance in the Pension Fund was undertaken to be maintained at Rs..........(Rupees.........) during the year...................and whereas it has come to the notice of the undersigned that the minimum balance has been reduced to the extent of Rs............................(Rupees..........................by close of the month of..................Now, therefore, in pursuance of clause (c) of regulation-4 of the Nabakrushna Choudhury Centre for Development Studies (Constitutions, Maintenance and Administration of Pension Fund) Regulations, 1997. You are called upon to deposit an amount of Rs..................(Rupees.....................) within seven days of the receipt of this requisition.Controller/Dy. Controller of Accounts.Form NCDS-PFR-3(See Regulation 4(f))FromThe Controller of AccountsOrissa, BhubaneswarToThe Secretary,Nabakrushna Choudhury Centre forDevelopment Studies,Bhubaneswar-751013Sub : Requisition for annual Deposit/Quarterly InstalmentsSir,Whereas an amount of Rs..............(Rupees ) being the annual contribution to the Pension Fund during the year.......due by 30th November, has not been credited into the fund, now, therefore, in pursuance of clause (f) of regulation 4 of the Nabakrushna Choudhury Centre for Development Studies (Constitution, Maintenance and Administration of Pension Fund) Regulations. 1997. You are called upon to deposit the same within seven days of receipt of this requisition.Yours faithfully,Controller/Dy. Controller of AccountsForm NCDS-PFR-4(See Regulation 4(g))FromThe Controller of AccountsOrissa, BhubaneswarToThe Secretary,Nabakrushna Choudhury Centre forDevelopment Studies,Bhubaneswar-751013Sub : Intimation of Suspension of payment from the FundSir,In pursuance of clause (g) of regulation-4 of the Nabakrushna Choudhury Centre for Development Studies (Constitution Maintenance and Administration of Pension Fund) Regulations,-1997 the undersigned with the approval of the Government, regrets to inform you that it has been decided to suspend payment from the Fund with effect from.................