Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14G(1)] [Section 14G] [Entire Act]

State of Rajasthan - Subsection

Section 14G(1)(c) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(c)The Subscriber shall satisfy the Dy. GM (P&A) that the money has been utilised for the purpose it was withdrawn, if he fails to do so the whole of the sum so withdrawn shall forthwith be repaid in one lumpsum together with interest thereon at a rate higher by 2% then what is allowed to the Subscriber in a particular year by the Subscriber to the Fund and in default of such payment it shall be ordered by the Administrators to P.F. to be recovered from his emoluments either in lumpsum or in such number of monthly instalments as may be determined by the Administrators to P.F. The amount so deducted shall be remitted to the Dy. GM (F&A) for being credited to the Subscriber's account.]