Section 42 in The M.P. Janpad Panchayats (Accounts) Rules, 1999
42. Deduction from pay.
- It shall be the duty of the Chief Executive officer and the Accountant to ensure and certify that proper deductions on account of provident fund, income tax and recovery of loan and advances as per the rules have been made. The deduction made from the salary on account of provident fund, income tax, etc. shall be remitted to the prescribed authority within 7 days from the date of deductions from the salary.
