Section 10 in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
10. Deductions.
(1)When the pay bills are submitted to the Education Officer under the provisions of Rule 9, the Education Officer shall examine the deductions, contributory provident fund, income tax and the like shown in the pay bill.(2)The Education Officer shall sign the cheque prepared for getting the amount payable by way of income tax deposited. The representative nominated by the Management shall also sign the cheque. If, under the provisions of sub-rule 3 of Rule 5, the State Government has authorised only the Education Officer to operate the institutional fund the signature of the nominated representative of the Management shall not be necessary. This cheque shall be in the name of the Treasury Officer and it shall be sent to the said Officer with two copies of the challan form. On the reverse of the challan form, the details of the amount of income tax deduction from the salary of the teacher/employee shall be given.(3)The Education Officer shall sign the cheque prepared for getting the amount of the provident fund deposited. The representative nominated by the Management shall also sign the cheque. If under the provisions of sub-rule (3) of Rule 5, the State Government has authorised only the Education Officer to operate the institutional fund, the signature of the nominated representative of the Management shall not be necessary. The cheque of the amount of the provident fund will be in the name of the Branch Manager or Post Master in whose Bank Branch or Post office. The accounts of the teachers and employees of the educational institution concerned have been opened under the provisions of Rule 8.(4)The Provident Fund deduction statement in Form IV in duplicate, wherein the amount of the Provident Fund contribution deducted and the amount of recovery of loans made from the salaries of the teachers and employees and the amount of the contribution of the Management shall be shown, shall be enclosed with the cheque.(5)On the basis of Provident Fund deduction statement, the Post Master/Branch Manager of the Post Officer/Branch shall get the cheque drawn on the personal deposit account encashed from the Treasury/Sub-Treasury and shall deposit the amount shown in Form IV in the Provident Fund account of the teacher/employee concerned. The Branch Manager or Post Master as the case may be, shall affix the seal of the Bank/Post Office on the duplicate copy of Form IV (Provident Fund deduction Statement) sign it and return to the Principal/Headmaster concerned. The copy so returned shall be enclosed with the payment voucher and kept in the office of the Principal/Headmaster along with the concerning pay bills.(6)Notwithstanding anything contained in rules 8 and 9 and this Rule where the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (No. 19 of 1952) apply to the teachers and other employees of any institutions, the Provident Fund account and other record relating thereto shall be maintained in accordance with the provisions of the said Act.(7)The cheques for the deductions under sub-rules (1) to (4) shall be submitted alongwith the pay bills of the month concerned to the Education Officer and to the Treasury/Sub-Treasury.
