Section 20(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(1)When the amount standing to the credit of a subscriber in the Fund or the balance thereof after any deduction under rule 19, becomes payable, it shall be the duty of the Executive Officer, after satisfying himself when no such deduction has been directed under that rule that no deduction is to be made, to make payment as provided in section 4 of the Provident Fund Act, 1925 (Central act 19 of 1925).
