Section 17(5) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(5)Twenty-five per cent of the ten per cent of the pay of the employee towards the contributory provident fund payable by the Management shall also be deducted from the grant-in-aid snactioned to the aided schools for crediting the same in the relevant head so that no amount remains pending for recovery from the Management.
