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State of Odisha - Section

Section 467 in Orissa Municipal Rules, 1953

467.

The nominations of subscribers shall be carefully preserved in safe custody in a separate file with a number assigned to each. The number shall be noted in P.F. Form No. 9 as well as in the ledger account of the subscriber in P.F. Form No. 5.P.F. Form No. - 1 (A)[Rule 438 (3)](To be printed on quarter foolscape)(To be used when the subscriber has a family and wishes to nominate one member thereof.)I hereby nominate the person mentioned below who is a member of my family as defined in Rule 435 of the Municipal Council Provident Fund Rules, to receive the amount that may stand to my credit in the Fund in the event of my death before that amount has become payable, or having become payable has not been paid :
Name and address of nominee Relationship with the subscriber Age Name of guardian in the case of minors
       
Dated this.................... day of............... 20.... at.....................Signature of subscriberTwo witnesses signature-
(1)
(2)P.F. Form No. - 1 (B)[Rule 438 (3)](To be printed on quarter foolscape)(To be used when the subscriber has a family and wishes to nominate more than one member thereof.)I hereby nominate the persons mentioned below who are members of my family as defined in Rule 435 of the Municipal Council Provident Fund Rules to receive the amount that may stand to my credit in the Fund in the event of my death before that amount has become payable or having become payable has not been paid and direct that the said amount shall be distributed among the said persons in the manner shown below against their names -
Name and address of nominee Relationship with the subscriber Age Amount of share of accumulation to be paid toeach Name of guardian in the case of minors
         
Dated that..................day of ...................20....at...............Two witnesses signature -
(1)
(2)Signature of subscriberNotes. - This column should be filled in so as to cover the whole amount that any may stand to the credit of the subscriber in the Fund at any time.P.F. Form No. 1 (C)[Rule 438 (3)][To be printed on quarter foolscape](To be used when the subscriber has no family and wishes to nominate one person)I having no family as defined in Rule 435 of the Municipal Council Provident Fund Rules, hereby nominate the person mentioned be low to receive the amount that may stand to my credit in the Fund in the event of my death before that amount has become payable or having become payable has not been paid -
Name and address of nominee Relationship with the subscriber Age
     
Dated this.................day of..................20.....at..............Two witnesses signature-
(1)
(2)Signature of subscriberP.F. Form No. - 1 (D)[Rule 438 (3)](To be printed on quarter foolscape)(To be used when the subscriber has no family and wishes to nominate more than one person)I having no family as defined in Rule 435 of the Municipal Council Provident Fund Rules, hereby nominate the persons mentioned below to receive the amount that may stand to my credit in the Fund in the event of my death before that amount has become payable or having become payable has not been paid and direct that the said amount shall be distributed among the said persons in the manner shown below against their names;
Name and address of nominee Relationship with the subscriber Age Amount or share of accumulation to be paid toeach
       
Dated this.................day of...................20.......at...............Two witnesses signature-
(1)
(2)Signature of subscriberNote. - This column should be filled in so as to cover the whole amount that may stand to the credit of the subscriber in the Fund at any time.Form No.-P.F. 2(A)[Rule 438(5) and (B)](To be printed on quarter foolscape)(To be used where nomination is in favour of one or more members of the subscriber's family)Without prejudice to my right under Sub-rule (4) of Rule 438 of the Municipal Council Provident Fund Rules, to cancel nomination made by me on..............whenever I think fit, I hereby give notice that in the event of the person/any of the persons nominated thereunder predeceasing me, the said nomination shall forthwith stand cancelled.Dated this................day of..........20....at.............Signature of subscriberTwo witnesses signature-
(1)
(2)Form No.-P.F. 2(B)[Rule 438 (5) and (8)](To be printed on quarter foolscape)(To be used where nomination is in favour of one or more persons not being members of the subscriber's family)Without prejudice to my right under Sub-rule (4) of Rule 438 of the Municipal Council Provident Fund Rules, to cancel the nomination made by me on...........Whenever I think fit, I hereby give notice that in the event of the person/any of the persons nominated thereunder predeceasing me or in the event of my hereafter acquiring family as defined in Rule 435 of the said rules, the said nomination shall forthwith stand cancelled.Dated this.................day of............... 20.....at.....................Two witnesses signature-
(1)
(2)Signature of subscriberForm No. - P.F. 3[Rule 463](To be printed on quarter foolscape)Provident Fund InstitutionDeposit Account of(Official Designation)for the year ending the 31st March 20....Account No.
  Subscription Contribution Remarks
Opening balanceBalance, if any, transferred fromother local authorities*Credits during year Interest for20Total ...Withdrawals during the year ...Balance on the 31st March 20 ...      
*Includes recoveries made during the months of April to MarchForwarded to the subscriber as required by Rule 463 of the Provident Fund Rules.He is requested to satisfy himself as to the correctness of the statement and to bring errors, if any to the notice of the undersigned within one month from the date of its receipt.He is requested to state whether he desire to make any alteration in any nomination made under Rule 438(1) of the Provident Fund Rules.In case the subscriber has made to no nomination in favour of a member of members of his family due to his having no family at the time he is also requested to state whether he has acquired a family thereafter.SignatureExecutive OfficerMunicipal CouncilOffice of theNo. Date 20Form No. - P.F.4[Rule 456](To be printed on open foolscape)Registered NoticeNo......................................Date................20.........FromThe Executive Officer .........................MunicipalityTo........................................................................Sir,I beg to inform you that...............................................late a........................in the employ of this Office died on the.................................. that the said................................was a subscriber to this Provident Fund Institution, and that in the nominations furnished by him under Rule 438 of the rules applicable to Provident Fund Institutions, he gave the above name and address as the person to whom he desired that, in the event of his death the amount due to him from the Fund should paid.The amount standing to credit of the deceased from the fund is Rs.......................which sum will be paid to you on your affording satisfactory proof of your identity with the person referred to in the nomination above mentioned, in the event of your not making a claim to such within six months from the date hereof, the same will be transferred to the head of 'Deposits' and dealt with under the rules applicable to deposit generally.Executive Officer.....................Municipality OfficeDate.......................Form No. - P.F.5[Rule 442 and 463](To be printed on open foolscape lengthwise)Provident Fund LedgerName.........................................Official Designation.................Pay.....................Account No..................
Subscription account
20-20 Deposits Refunds of withdrawals Total of each month withdrawals
Date Amount
1 2 3 4 5 6
OpeningbalanceAprilMayJuneJulyAugustSeptemberOctoberNovemberDecemberJanuaryFebruaryMarchMarchfinal     Rs.a.p. Rs.a.p. Rs.a.p.
  TotalTotal interest added to principalTotal includingbalance Total withdrawalsClosing balanceTotal
Contribution account
Monthly balance on which interest is calculated Interest on monthly balance Subscribes emoluments drawn on duty or if heelects to subscribe during leave salary Contribution Interest on contribution Remarks
7 8 9 10 11 12
Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs. a.p.  
  Total contributionInterest added to contributionClosingbalance of account Contribution
Form No. - P.F.6[Rule 464](To be printed on half foolscape)Abstract of the Provident Fund Institution of the...............Municipality for the yearNote. - (1) After all the closing balance of the year have been brought forward in Columns (5) and (6) a red line should be drawn across these two columns and a grand total made. The subscription and bonus account of a subscriber that may be transferred from another local authority during the course of a year should be entered in Columns (5) and (6) respectively after the total referred to has been made.
(2)The total monthly credits in Columns (7) to (8) should be agreed with the corresponding totals in the cash book.
Serial number Name of Subscriber Official designation Pay on which subscription levied Opening balance
Subscription account Contribution account
1 2 3 4 5 6
      Rs. a. p. Rs. a. p. Rs. a. p.
Credits
Amount of subscription or refunds withdrawalsreceived in -
April May June July August September October November December January February March
7 8 9 10 11 12 13 14 15 16 17 18
Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p.
Total of Columns 7 to 18 Interest on subscription etc. Interest on contribution Contribution for the current year Subscription account Columns (5), (29) and (20) Contribution account Columns (6), (21) and (22)
19 20 21 22 23 24
Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p.
Subscription and interest withdrawn or temporarywithdrawals Contribution and interest withdrawn of forfeited Voucher number and month Subscription account Contribution account Remarks
25 26 27 28 29 30
Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p.  
Form No. - P.F. 7[Rule 464](To be printed on open foolscape lengthwise)Cash Book of the Provident Fund institution of the Municipality for the year 20..........Note. - The particulars of subscriptions and contribution transferred to or from other local bodies should be shown separately from the ordinary transactions.
Receipt Particulars of transactions
Subscriptions Contribution Interest Investment Discount on investment Miscellaneous Month and date
1 2 3 4 5 6 7 8
Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p.
Payment Total net balance every month
Subscription Contributions Interest Investment Premium investment Miscellaneous In the treasury In post office Saving Bank
9 10 11 12 13 14 15 16
Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p. Rs.a.p.
Form No. - P.F.8[Rule 459](To be printed on half foolscape lengthwise)Voucher for repayments from provident fund.................Voucher No....................
Name of subscriber Balance at credit Number of years of Service Amount claimed Grounds for refund To whom payable with reference to the nominationor other authority Initials of the Executive Officer Amount paid Amount adjusted Remarks
Bonus Subscription Total
1 2 3 4 5 6 7 8 9 10 11 12
Certified that the repayment and adjustment have been duly moved in the Provident Fund Ledger against the subscriber concerned, I am satisfied that the amount is at audit of the subscriber and is payable to the party named under the Provident Fund Rules.
Passed for payment of Rs. (................ ) in wordsPayableto....................Received the sum of Rs......... inwords Executive OfficerMunicipal CouncilReceivedpaymentActual payeeDated.......
Station.....Date........ Please pay to.... Signature of payee
Form No. - P.F.9[Rule 438 (12)](To be printed on quarter foolscape breadth-wise)Register of Subscribers to the...............Municipal Provident Fund Institution and their Nominees..............
Subscribers
Serial Number Name in full Father's Name Address Date of birth Caste, race or religion Date of admission Age on date of admission Name of appointment held on date of Admission Pay of post Number and date of certificate of nomination (tobe filed separately)
1 2 3 4 5 6 7 8 9 10 11
                     
Nominees
Serial Number Name in full Relationship to subscriber Age Occupation Address Sums due in what production payable Names and address of witnesses attesting thecertificate Initials of the Executive Officer
12 13 14 15 16 17 18 19 20
                 
Form - P.F. 10[Rule 453](To be printed on half foolscape lengthwise)Register of temporary advances and their recoveries
Withdrawals Year
Name and designation Account Number Authority Amount sanctioned Amount withdrawn Number of installments for recovery
1 2 3 4 5 6 7
      Rs. Rs. Rs. 20-2020-2020-2020-2020-2020-20
Recoveries
April May June July August September October November December January February March Remarks
8 9 10 11 12 13 14 15 16 17 18 19 20
Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs.  
Form No.-P.F. 11[Rule 443](To be printed on open foolscape)Register of Life Assurance Policies
Serial number Number of Policy holder Name of Insurance Company Number of Policy Date of maturity of Policy Amount of policy Amount of premium
1 2 3 4 5 6 7
             
Folio number of register of premia Date of receipt of policy Date initials of the Executive Officer Date of assignment Number and date of letter forwarding the policy Date of acknowledgement of policy Date initials of the Executive Officer
8 9 10 11 12 13 14
             
Form No.-P.F. 12[Rule 443](To be printed on half foolscape breadth-wise)Register of premium