Section 10 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
10.
It shall be the sole responsibility of the employee himself to make regular payments towards premia and keep his policy alive. The employee shall furnish to the management at the end of each financial year necessary proof to the effect that he has paid all premia due on his policy for that year. The management shall submit a consolidated statement in this respect to the Controlling Authority every year indicating that the policies taken by the staff under its control have been kept alive and their premia paid regularly.In case the Controlling Authority finds that an employee has failed to pay the premia due he shall direct the management to make deductions from his salary and pay the premia.
