Section 16(4) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(4)The date of drawal and refund of the amount of employer's share together with interest thereon shall be recorded in the Service Book and the entry shall be attested after verification by the District Education Officer/District Primary Education Officer concerned. The concerned employee or their legal heir, as the case may be, shall give an undertaking in writing to the effect that he has no objection to such recovery or adjustment.
