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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(5)(i) in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002

(i)In case the Trust is not in a position to pay pension to the retirees due to non-availability of sufficient funds in the Corpus Fund then Managing Committees of all the member colleges shall make a special contribution in the Corpus Fund at the rate to be decided by the Trust at that time.