Section 17(11) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(11)The Management shall pay the total amount of gratuity to the retiree on the basis of letter of authority issued by the Director and claim seventy-five per cent of the said amount. The other benefits admissible under these rules shall be paid by the District Education Officer/District Primary Education Officer to the employee through management after the same is sanctioned by the Director and a copy of the sanction shall be conveyed to the Accountant General (Accounts and Entitlement), Haryana, concerned employee/family of the deceased, and the District Education Officer/District Primary Education Officer for making payment accordingly.
