Section 5(1) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
(1)The share of money contributed by a Panchayat Samiti or a Zila Parishad as the case may be, alongwith interest accrued thereon, standing in the Contributory Provident Account to the credit of an employee of a Panchayat Samiti or a Zila Parishad, who opts for these rules, or who is governed by these rules, shall stand transferred to the Fund during the period of service of the said employee.
