Section 17(2) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(2)The employer's share specified in sub-rule (1) shall comprise :-(a)the amount of the employer's share including that of the Government share given in the shape of grant-in-aid lying in the contributory provident fund account prior to the date of enforcement of these rules;(b)twenty-five per cent amount of the employer's share towards contributory provident fund contributed on or after the date of enforcement of these rules;(c)seventy-five per cent amount of Government share towards the contributory Provident Fund being paid as grant-in-aid to the aided schools on or before the date of enforcement of these rules;(d)the amount of interest accrued on the amounts specified above;(e)any other amount as may be specifically paid by the Government towards the employer's share.
