Section 17(15) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(15)There shall be a committee, for the implementation of the scheme, consisting of the Secretary to Government of Haryana, Department of Education, Secretary to Government of Haryana, Department of Finance, the Accountant General (Accounts and Entitlement), Haryana, the Director, Secondary Education, Haryana/Director Primary Education, Haryana and a representative of the employees of the aided schools representing such schools, Secretary to Government, Haryana, Department of Education, shall be the Chairman of the Committee and Director Secondary Education, Haryana, shall be ex officio Secretary of the Committee. The committee so constituted shall meet atleast once in a year to review the position of the scheme and implementation of these rules and also make recommendations to the Government for budget provision as required under these rules.
