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State of Odisha - Section

Section 3 in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

3. Establishment of the Fund.

(1)There shall be constituted a Pension Fund from the date of Publication of these rules.
(2)Purpose of the Fund - The Fund shall be utilised for defraying the charges, that will come in the course of drawal and disbursement of Pensionary benefits to the employees of the Nabakrushna Choudhury Centre For Development Studies including their families.
(3)Custody & Location of the Fund - The fund shall be in the nature of Banking account placed by the Centre at the disposal of the Controller, in the accounts of the Treasury Officer, Bhubaneswar, Special Treasury under the Head of Accounts "8011-Insurance & Pension Fund-106-Other Insurance and pension Funds. The Nabakrushna Choudhury Centre for Development Studies, pension Fund".
(4)Corpus of the Fund-The fund shall comprise of all money credited to it by the Secretary of the Centre in pursuance of Rule 46 of the NCDS Employees Recruitment, conditions of Service and Retirement Benefit Rules, 1997.Deposit into the Fund