[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 15 in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
15. Repeal and saving.
- The Madhya Pradesh Institutional Fund Rules, 1978 are hereby repealed except as respects things done or omitted to be done under the rules so repealed.Form I[See Rule 9 (i)]Private Educational InstitutionName of the Ashaskiya Shikshan Sanstha and address..........Pay RollPay for the month..........paid in...........| S. No. | Name | Designation | Pay Scale | Approval Letter No. and date of the Ayog orEducation Department as the case may be | Pay | Dearness allowance |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Additional Dearness Allowance | Interim relief | Adhoc increase | Others | Total of Columns from 6 to 11 | Contribution from teachers and employees towardscontributory provident fund | Insurance |
| (8) | (9) | (10) | (11) | (12) | (13) | (14) |
| Repayment of loan | Income Tax | Other deductions | Total of columns from 13 to 17 | Total payable amount (Col. 12 minus col. 18) |
| (15) | (16) | (17) | (18) | (19) |
| Amount payable as management's share towardscontributory provident fund | Provident fund Account No. & the name of theBank/Post Office | Bank Account No. to which pay salary is to bedeposited by transfer credit | Other details | Remarks if any |
| (20) | (21) | (22) | (23) | (24) |