Section 3(1)(c) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1)(c) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972

(c)also to all the officers who shall have been officer and servants employed by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] in a temporary capacity under Section 46 or 39 of the Adhiniyam from the appointed date till the coming into force of these rules and who shall be holding pensionable posts and who shall be contributing to Provident Fund on the day preceding the day on which these rules come into force, and if they may opt of their own accord for these rules within three months from the date of their publication in the Gazette on the condition that the contribution to their Provident Fund by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] or District Board which will include part of bonus and interest accrued thereon will be withdrawn from their provident fund and credited pension fund opened by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.].

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 3(1)(c) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972