Section 7(2) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(2)Before a cheque is drawn for payment of subscription and contributions as required by sub-rule (1) a bill shall be prepared in Form P.F. 3 and submitted with the relevant salary and establishment bills for signature to the Chairman or other authorised officer ; provided that the [Chairman] [See Punjab Government Notification No. G.S.R. 47/P.A.4/22/Section 73/Amendment (1)/77, dated 28.4.1977.] may make payment of the subscriptions and contributions on a single bill and by means of a single cheque in respect of all subscribers or on separate bills and by means of separate cheques in respect of subscribers of different departments.
