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State of Uttar Pradesh - Section

Section 23 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

23.

The P.P.O. must be surrendered within seven days of the demise of the pensioner to the controlling authority through the management of the institution where he was getting the pension.