Section 18 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
18. Adjustment of dues.
(1)The Management or District Education Officer/District Primary Education Officer shall take steps to assess the dues outstanding against the employee one year before the date on which he is due to retire on superannuation.(2)The dues as assessed including those dues which come to the notice subsequently and which remain outstanding till the date of retirement of the employee, shall be adjusted against the amount of Death-cum-Retirement Gratuity becoming payable to the employee on his retirement.(3)When employee retires from his service, an office order shall be issued to that effect by the Management and copies thereof shall be endorsed to the Director and District Education Officer/District Primary Education Officer concerned, as the case may be.(4)The employee shall not be entitled for the benefits available under these rules until the transfer of employer's share of his contributory provident fund along with interest earned thereon in the relevant head of account.
