Section 11 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
11.
In the event of a permanent transfer of an employee admitted to this fund from one municipality to another, the latter municipality shall admit him to the Pension fund and shall pay to the fund, contribution calculated at a flat rate of 9.5 per cent of the maximum pay for the post held by the employee. The former municipality shall remit all the contributions credited to its Pension fund in respect of the employee to the latter municipality. If the employee is transferred only temporarily to the service of the other municipality or local authority or State Government, the municipality in which his pension fund account is maintained shall realise the pension contribution at 9.5 per cent of the maximum pay of the post held by him in the municipality, local authority or the State Government to which he is transferred.[Provided that in the cases of members of the Andhra Pradesh Municipal Ministerial Subordinate Services who are appointed by transfer as Municipal Commissioners, Grade-Ill and II in pursuance of the Andhra Pradesh Municipal Administration Services and Municipal Commissioners Subordinate Service Rules, the former Municipality in which his pension fund is maintained shall remit to the State Government the pension contribution @9.5 percent of the maximum pay of the post held by him (along with the interest accrued thereon if already invested the amount of pension contribution) in the Municipality and admitted to pension, payable from State exchequer.] [Added by G.O.Ms.No. 555, M.A. & U.D. (N.3) (MA), dated 26-12-2002 (w.e.f. 17-10-1969).]
