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] [Entire Act]

State of Haryana - Section

Section 24 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

24. Repeal and savings.

- The Haryana Aided Schools (Pension and Contributory Provident Fund) Rules, 1999, are hereby repealed :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provision of these rules.Annexure(See Rule 12)
Completed six-monthly period of qualifying service   Scale of service gratuity
1. ½ Month's Emoluments
2. 1 Month's Emoluments
3. 1½ Months' Emoluments
4. 2 Months' Emoluments
5. 2½ Months' Emoluments
6. 3 Months' Emoluments
7. 3½ Months' Emoluments
8. 4 Months' Emoluments
9. 4-3/8 Months' Emoluments
10. 4¾ Months' Emoluments
11. 5-1/8 Months' Emoluments
12. 5½ Months' Emoluments
13. 5-7/8 Months' Emoluments
14. 6¼ Months' Emoluments
15. 6-5/8 Months' Emoluments
16. 7 Months' Emoluments
17. 7-3/8 Months' Emoluments
18. 7¾ Months' Emoluments
19. 8-1/8 Months' Emoluments
Form I[See Rule 3(1)](An agreement to be executed by the Management for the implementation of the retirement benefits to the employees)An agreement made on this ____________ day of ____________ between management (hereinafter called the "Management", which expression shall, unless the contents otherwise requires, include its successors and assigns of the one part) and the Governor of Haryana acting through (hereinafter referred to as the "Government"" which impression shall, unless the content otherwise requires, includes its successors and assigns of the other part).Whereas the Government has decided to grant retirement benefits in lieu of contributory provident fund to the employees of aided schools in accordance with the procedure specified by the Government and subject to the condition that Management of the concerned aided schools shall execute an agreement to abide by the provisions of the Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001, and instructions issued from time to time in this respect by the Government;And, whereas the management, - vide resolution No. ____________ dated the ____________ in fulfilment of the condition for grant of retirement benefits in lieu of the Contributory Provident Fund, has agreed to abide by the provisions of the Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001, and instructions issued from time to time by the Government in this regard;And whereas the existing employees governed by the contributory provident fund be governed by the Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001, the Management's share and the Government's share of the contributory provident fund from the date of their admittance to the contributory provident fund along with the interest earned thereon up to the date of commencement of such rules are to be transferred to the Director;And whereas the Management has also agreed to continue to contribute its share as such of the pay as may be fixed from time to time by the Director, as contributory provident fund of the employees to the relevant head of account under Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001 and this contribution shall be transferred to the Director;Now, therefore, in pursuance of the said agreement, the Management hereby agrees that it shall duly, faithfully and punctually perform all the conditions set out in the agreement. In the event of the failure of the Management to act on the said conditions, the Director, Secondary Education, Haryana/the Director, Primary Education, Haryana, as the case may be, shall take such action against the management, as may be deemed proper, within the framework of the Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001.In witness whereof the parties have signed, this deed on the date respectively mentioned against their signatures.
Signature __________________ Signature ____________________
Name _____________________ Name _______________________
Date ______________________ Date ________________________
For and on behalf of the Governor of Haryana For and on behalf of the Management
Witnesses : Witnesses :
1. Signature ________________ 1. Signature __________________
Name _____________________ Name _______________________
Date ______________________ Date ________________________
Designation ________________ Designation __________________
Address ___________________ Address _____________________
2. Signature _______________ 2. Signature __________________
Name ____________________ Name _______________________
Date _____________________ Date ________________________
Designation ________________ Designation __________________
Address ___________________ Address _____________________
Form II[See Rule 3(1)]Undertaking(In Triplicate)Having read the instructions issued, - vide Haryana Government Memo No. ________ dated the ___________ and fully understood the relevant rules as applicable in my case :-
(a)I undertake to abide by all the instructions referred to above and as may be amended and issued from time to time in this regard.
(b)I undertake to refund the amount on account of my employer's share as worked out by the Director.
Witness : Signature of the employee
1. Signature __________________ Date __________________________
Date ________________________ Name in full ____________________
Name in full __________________  
(in Block letters) (in Block letters)
Designation __________________  
2. Signature __________________  
Date ________________________  
Designation __________________  
(Principal/Headmaster)  
Office : _____________________  
  District Education Officer/District Primary EducationOfficer
Form III[See Rule 3(1)(b)(ii)]Option(In Triplicate)Having read the instructions issued, by the Haryana Government Memo No. ______________ dated the ______________ and fully understood the relevant rules as applicable in my case :-
(a)I undertake to abide by all the instructions referred to above and as may be amended and issued from time to time in this regard.
(b)I opt the benefits available in the Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001;
(c)I undertake to deposit the amount of employer's share along with interest earned thereon as worked out by the Director.
Witness : Signature of the employee
1. Signature ___________________ Date ________________________
Date _________________________ Name in full __________________
Name in full ___________________  
(in Block letters) (in Block letters)
Designation ___________________ Designation __________________
Designation  
2. Signature ___________________  
Date _________________________  
Designation ____________________  
(Principal/Headmaster)  
School : ______________________  
  District Education Officer/District Primary EducationOfficer