Section 17(13) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(13)The amount of payment made under head "2202-General Education-02-Secondary Education-110-Assistance to Non-Government Secondary Schools-VIII - Pension to Employees of State Aided Educational Institutions (Schools)" and "2202-General Education-01-Elementary Education-102-Assistance to Non-Government Primary School-Pension to Employees of State Aided Educational Institutions (Schools)" benefit actually debited and shall be reconciled in the office of the Accountant General (Accounts and Entitlement) Haryana.
