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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(w) in Rules Regarding Returns of Establishments

(w)Staff. - Pay and prospects-qualifications-Conditions of services-Whether provident fund or the pension contribution system is in force-Whether provident fund contribution due arc paid whether the fund with interest thereon is kept separate and up to date and invested with a bank or it is included in the general balance-Number of dismissals ordered and representations made to Government against departmental punishments-Notice of employees-appeals.