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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in Rajasthan Government Servants' General Provident Fund Rules, 1997

(1)Every Account holder shall be required to compulsorily deposit the following amounts out of his pay bill drawn through treasury.
(i)[ Monthly deposit depending upon the total of pay in RUnning Pay Band and Grand Pay thereon of the subscriber at the rates prescribed below:- [Substituted by Notification No. G.S.R. 102, dated 12.9.2008 (w.e.f. 9.6.1997).]
Total of Pay in Running Pay Band and Grade Pay Rate of deduction (in Rupees)
Upto Rs. 9000/- 400.00
Rs. 9001/- to 11000/- 500.00
Rs. 11001/- to 15000/- 900.00
Rs. 15001/- to 20000/- 1200.00
Rs. 20001 to 24000/- 1700.00
Rs. 24001/- to 28000/- 2500.00
Rs. 28001/- to 31000/- 3200.00
Above Rs. 31000/- 4200.00]
(ii)Any other amount ordered to be deposited by the State Government.
(iii)The prescribed deposit out of surrender leave encashment as per Rule 91A of the Rajasthan Service Rules.
(iv)No subscription shall be deducted during the period of suspension.
Note. - (a) Wherever, the subscriber's salary is not drawn by a pay bill drawn through treasury, he shall deposit the same through challan or by way of a demand draft in the name of Department.
(b)Any amount not exceeding the total annual emoluments during the year after reducing the amount mentioned in (i), (ii) & (iii) above can be deposited voluntarily by the Account holder.