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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(4) in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992

(4)The Fund established under sub-clause (2) though shall not form part of the Consolidated Fund of the State of Punjab but the Government shall make suitable provision in the annual budget under the head "2071-Pension and other Retirement Benefits-01-Civil-19-Pensions to Employees of State aided Educational Institutions (Schools)" for making payment of the retirement benefits admissible under the Scheme and for transfer of the expenditure so incurred to the Retirement Benefits Fund.