Section 7 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
7.
The contributions paid to the provident fund already by the municipalities at 6 '/ 4 per cent of the emoluments drawn by the subscribers who opt to these rules shall be transferred to this fund. Like wise the contributions adjusted by the municipalities to the provident fund accounts of the last grade employees under the local authorities inferior and menial servants provident fund rules who opt to these rules shall be credited to this fund;Provided that in cases where the contributions and/or gratuity have already been paid to the employees who retired on or after the 1st April, 1961 a sum equal to such contributions and/or Gratuity shall be recovered from the Death-cum-Retirement Gratuity and pension payable to the employees. If the Death-Cam-Retirement Gratuity and pension payable is found insufficient to cover the contributions and/or Gratuity already paid, the balance thereof shall be recovered from the employee in lumpsum or the monthly pension payable shall be adjusted towards the balance.
