Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997

(1)The subscription of members received by way of deduction from salary bills, withdrawals allowed to the members, transfers of accumulated balances for credit into the fund accounts shall initially be credited and paid, as the case may be and accounted for in the accounts of the Board. At the end of each month the details of receipts and disbursement in respect of each account with an abstract of credit/debit balance for the funds as a whole shall be furnished by the Chief Accounts officer to the Board of Trustees for incorporation in the accounts and ledgers maintained by the Board of Trustees.