Section 68 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
68. General
.- (1) Every recognised institution shall constitute a Provident Fund for the benefit of its employees.(2)All employees, who have completed one year's continuous service in the institution shall be required to contribute to the fund.(3)the institution shall comply with the directions issued by the State Government with regard to the investment of accumulations in the Fund.(4)The amount of the fund or any portion thereof shall not be withdrawn or used for the activities of the institution or for any purpose other than payment or advance to the employees.(5)All accumulated, current or future, accretions to the P.F. Amount of the employees and contributions of the institution shall be deposited in the interest bearing personal Deposit Account by the institution in Government Treasury/Sub-Treasury within three days of the withdrawal of salary.(6)The Authority countersigning the Grant-in-Aid Bill shall, at the time of countersigning it, ensure that Provident Fund subscription and contribution for the period upto last month have been duly credited to the personal Deposit Account of the institution.(7)Each employee shall be provided with a Pass-Book in which regular entries of all the credits and withdrawal shall be made by the Treasurer of the Institution and attested under his signatures, it shall be shown to the employees after 30th June every year.(8)The Head of the Institution shall arrange to credit the interest in the respective Provident Fund Account of the Employees on pro-rata basis as per balance appearing in such individual Account.
