Section 24(5)(b) in The General Provident Fund (U.P.) Rules, 1985

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State of Uttar Pradesh - Subsection

Section 24(5)(b) in The General Provident Fund (U.P.) Rules, 1985

(b)The sanctioning authority shall without waiting for the application in Form 425-A or Form 425-B forward to the Accounts Officer copy of the order of sanction of 90 per cent balance and the copies of the calculation sheet with the G.P.F. Pass-book to enable him to authorise payment of the residual amount. In case of retirement on superannuation, these records shall be forwarded three months before the date of retirement, and in other cases, without avoidable delay. The Accounts Officer shall after reconciliation of account and subject to adjustment, if any, issue order for payment of the residual amount so as to enable, the recipient to receive the payment, in case of retirement on superannuation, on the date of retirement or as soon thereafter as may be but in any case, not later than three months after such date, and in other cases, within three months from the date on which the amount became payable.]

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State of Uttar Pradesh - Subsection

Section 24(5)(b) in The General Provident Fund (U.P.) Rules, 1985