Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5)(i) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(i)Every Board, for the purpose of sub-rule (1) above, shall open a separate Personal Deposit Account other than as provided under Rule 6 on the similar conditions for the purpose of this rule. Any amount credited by the Board in the Fund or in the Accounts of the subscribers or account of gratuity before coming into force of this notification shall be deposited to the said account alongwith the interest accrued thereon.