Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(1)The employees shall contribute towards the contribuotory provident fund @ 10% of basic pay or any other rate prescribed by the Government from time to time. An employee may, however, subscribe voluntarily at higher rate than that prescribed by the Government. The fund shall be regulated in accordance with the procedure as may be specified by the Director from time to time.