Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT SLUM CLEARANCE BOARD (CONDITION OF SERVICE OF OFFICERS AND SERVANT) RULES, 1976 CONTENTS CHAPTER 1 :- Preliminary 1. Short title 2. Definitions CHAPTER 2 :- Appointment, Pay, Allowances, Leave etc. of the Officers and Servants of the Board 3. Appointment by Board initially to be on probation 4. Production of medical certificate on appointment 5. Duties and functions to be prescribed by Board 6. Conduct and Discipline 7. Pay Scale of Officers and Servants CHAPTER 3 :- Constitution and Management of the Gujarat Slum Clearance Board Contributory Provident Fund 8. . 9. Application of rules 10. Subscriber to send nomination 11. Account to be opened in Subscribers Name 12. Subscriber to subscribe monthly 13. Rate of subscription 14. Subscriber to be subject to rules while on deputation 15. Realisation of subscriptions 16. Contribution by Board 17. Control of the said Provident Fund 18. Keeping separate accounts for each subscriber 19. Interest 20. Advances from the Fund 21. Recovery of advance 22. Purposes for which part final withdrawal is permissible 23. Amount of final withdrawal 24. Conversion of balance into final withdrawal 25. . 26. Substitution of the fund by Insurance policy and family pension fund 27. Number of policies permissible under rule and premium 28. Rate of subscription in certain cases 29. Intimation by subscriber in cash payment towards insurance etc 30. Board not to make any payment for insurance on behalf of subscriber 31. Policy to be assigned to Governor and delivered to Secretary etc 32. Subscriber not to draw bonus 33. Reassignment of policy to subscribe in certain cases before maturity 34. Re-assignment of Policy on maturity on circumstances 3 5 . Consequences of lapse of policy or assignment thereof to person other than Governor etc 3 6 . Utilisation of advance for purposes other than sanctioned purposes 37. Subscription to be paid if subscriber quits service 3 8 . Subscription to be paid if subscriber proceed on leave preparatory to retirement etc 39. Subscription to be paid on the death of subscriber etc 40. Deductions 41. Payment of the subscription amount 42. Sums paid into fund to be credited to Government Account 43. Subscriber to quote number of account while making payment 44. Secretary to send statement of account every year SCHEDULE 1 :- Scales of for the servants working under the Gujarat Slum Clearance Board SCHEDULE 2 :- Forms of Nomination SCHEDULE 3 :- Form of Assignment SCHEDULE 4 :- Forms of reassignment and assignment by the Governor of Gujarat SCHEDULE 5 :- Form of re-assignment by the Government of Gujarat. The Governor of Gujarat doth hereby reassign within named policy to the said A.B./A.B . C.D SCHEDULE 6 :- Authorities competent to grant temporary advances GUJARAT SLUM CLEARANCE BOARD (CONDITION OF SERVICE OF OFFICERS AND SERVANT) RULES, 1976 In exercise of the powers conferred by section 58 read with section 25 of the Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (Guj. 11 of 1973) and all other powers enabling in that behalf the Government of Gujarat hereby makes the following rules, namely : CHAPTER 1 Preliminary 1. Short title :- These rules may be called the Gujarat Slum Clearance Board (Conditions of Service of Officers and Servants) Rules, 1976. 2. Definitions :- (1) In these rules unless the context otherwise requires: (a) "Act" means the Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973; (b) "Corporation" means the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 . (c) "Emoluments" means pay, leave salary or subsistance grant as defined in the BOMBAY CIVIL SERVICES RULES, 1959 or the regulations made under the Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 and includes : (i) any wages paid by the Board to servants not remunerated by fixed monthly pay, (ii) any remuneration of the nature of pay received in respect of foreign service, (iii) dearness pay appropriate to pay, leave salary or subsistence grant; (d) "Family means" (i) in the case of a male subscriber, the wife or wives and children of a subscriber and the widow or widows and children of a deceased son of the subscriber : Provided that if a subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which she belongs to be entitled to maintenance, she shall thenceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently indicates by express notification in writing to the Secretary that she shall continue to be so regarded; (ii) in the case of a female subscriber, the husband and children of the subscriber, and the widow or widows and children of a deceased son of the subscriber : Provided that if a subscriber by notification in writing to the Secretary expressed her desire to exclude her husband from her family, the husband shall thenceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels in writing her notification excluding him. Explanation I. "Children" means legitimate children. Explanation II. An adopted child shall be considered to be a child when the Secretary is satisfied that under the personal law of the subscriber, adoption is legally recognised; (e) "Foreign service" means service in a servant of the Board receives his substantive pay with the sanction of the Board from any other employer ; (f) "Fund" means the Gujarat Slum Clearance Board Contributory Provident Fund; (g) "Year" means the financial year; (h) "Government" means the Government of Gujarat; (i) "Schedule" means a Schedule appended to these rules. (2) Words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act. CHAPTER 2 Appointment, Pay, Allowances, Leave etc. of the Officers and Servants of the Board 3. Appointment by Board initially to be on probation :- Any person appointed by the Board shall be on probation for a period of one year from the date of his appointment in a case where the appointment is to a permanent post : Provided that the Board may (in any case) extent the period of probation if necessary in case of any probationer by a further period of six months. 4. Production of medical certificate on appointment :- (i) Every person appointed by the Board shall within one months from the date of his appointment, produce a medical certificate of health from such authority as may be prescribed by the Board. (ii) The Board may for sufficient cause extend the period mentioned in clause (i) by a period not exceeding three months within which such medical certificate shall be produced. (iii) Any person discharged on account of non-production of the necessary medical certificate shall not be re-employed under the Board unless he/she produce such a certificate. (iv) A fresh certificate of health shall not be required to be produced by a discharged person if he is re-employed under the Board within six months of the date of certificate, produced during his previous employment under the Board. 5. Duties and functions to be prescribed by Board :- Duties and functions of the officers and servants of the Board shall be such as may be prescribed by the Board. 6. Conduct and Discipline :- (1) The provisions contained in the Gujarat Civil Services (Conduct) Rules, 1971 and G.C.S. (Discipline and Appeal) Rules, 1971 shall mutatis mutandis apply to the officers and servants of the Board, subject to the modifications that any reference to Government in the said Rules shall be construed as reference to the Board and any reference to Government servants in the said Rules shall be construed as reference to an officer or servant of the Board. (2) If any officer or servant commits any default or breach of discipline or acts disloyalty the Secretary or any authority empowered by him shall be competent, after giving him an opportunity of being heard, to inflict any kind of the following punishments, having regard to the seriousness of default breach of discipline or disloyalty namely : reprimand in writing, fine, stopage o f increment of pay, degradation, termination of service and dismissal. 7. Pay Scale of Officers and Servants :- 1 [ (1) Subject to the general or special orders of the State Government regarding fixation of pay, payment of arrears and such other matters, applicable to the Government servants, with effect on and from 2nd November, 1973, the officers and servants of the Board shall be and shall be deemed always to have been entitled to the pay-scales specified in the First Schedule. The Officers and Servants of the Board shall also be and shall deemed always to have been entitled to the dearness allowance, house rent allowance and compensatory local allowance on and with effect from the 2nd November, 1973 in accordance with the rules and orders for such allowances applicable to the Government servants from time to time. ] (2) When the pay and other conditions of service of any officer or servant are laid down in a contract entered into by the Board with him, such officer or servant shall be governed by that contract in so far as the pay and other conditions of service are concerned. (3) In other cases the BOMBAY CIVIL SERVICES RULES, 1959 shall apply to officers and servants of the Board as regards their Pay, joining time, foreign service, maintenance of records of service, addition to pay, travelling allowances, combinations of appointments, level, dismissal, removal, suspension and accommodation, subject to the modifications that any reference to Government in the said Rules shall be construed as reference to the Board and any reference to Government servant in the said Rules shall be construed as reference to an officer or servant of the Board. (4) Allowances (compensatory, house-rent, dearness, travelling, conveyance, mileage, daily etc.) shall be in accordance with the Bombay Civil Services Rules and such other rules as may be made by the State Government from time to time. 1. Substituted vide G.G. Gaz. IV-B, dated June 8, 1978, Page 675. CHAPTER 3 Constitution and Management of the Gujarat Slum Clearance Board Contributory Provident Fund 8. . :- (1) A Provident Fund for the Secretary, Officers and Servants of the Board shall be established and such provident fund shall, notwithstanding anything contained in section 8 of the Provident Fund Act, 1925 be deemed to be a Government Provident Fund for the purposes of the said Act. (2) The Board shall in respect of each of its servants who is subscribing to the said Fund, pay into the said fund such portion of contribution in such manner as the State Government may from time to time determine. (3) The Fund shall be administered by the Board. 9. Application of rules :- (1) These rules shall apply to every servant of the Board in non- pensionable service excluding persons working on work- charged establishment : Provided that these rules shall not apply to any such servant between whom and the Board an agreement, subsists in respect of a Provident Fund, other than an agreement providing for the application to him of these rules, and, in the case of an agreement so providing, shall apply subject to the terms of such agreement. (2) Every servant of the Board to whom these rules apply shall be a subscriber to the fund. (3) If a servant of the Board admitted to the benefit of the fund was previously a subscriber to a Contributory Provident Fund Scheme or non Contributory Provident Fund Scheme under a Body Corporate owned or controlled by the State Government the amount of his subscription and the Body Corporate's contributions in the Contributory Provident Fund, or the amount of his subscriptions in non Contributory Provident Funds as the case may be together with interest thereon shall be transferred to his credit by remitting the amount in Government Treasury with the consent of the other Body Corporate. Note 1. The provision of sub-rule (3) shall not apply to a person who has retired and is subsequently re-employed, with or without break in service or to a person who was holding the former appointment on contract. Note 2 The provision on this rule (3), shall however, apply to person who are appointed without break, to a post carrying the benefits of these rules after resignation or retrenchment from service under another Body Corporate owned or controlled by State Government. Nomination. 10. Subscriber to send nomination :- (1) A subscriber shall at the time of joining the fund send to the Secretary a nomination conferring on one or more persons the right to receive the amount that may stand to his credit in the fund, in the event of his death before that amount has become payable, or having become payable, has not been paid: Provided that, if at the time of making the nomination, the subscriber has a family, the nomination shall not be in favour of any person or persons other than the members of his family : Provided further that the nomination made by the subscriber in respect of any other Provident Fund to which he was subscribing before joining the fund shall, if the amount to his credit in such other fund has been transferred to his credit in this fund be deemed to be a nomination duly made under this rule, until he makes a nomination in accordance with this rule. (2) It a subscriber nominates more than one person under sub-rule (1), he shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may stand to his credit in the fund at any time. (3) Every nomination shall be in such one of the forms set forth in the Second Schedule as is appropriate in the circumstances. (4) A subscriber may at any time cancel a nomination by sending a notice in writing to the Secretary: Provided that the subscriber shall alongwith such a notice send for nomination made in accordance with the provisions of this rule. (5) A subscriber may provide in a nomination (a) in respect of any specified nominee that in the event of his pre- deceasing the subscriber the right conferred upon that nominee shall assent to such other person or persons as may be specified in the nomination, provided that such other person or persons shall, if the subscriber has other members of his family, be such other member or members. (b) that the nomination shall become invalid in the event of the happening of the contingency specified therein: Provided that if at the time of making the nomination the subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his subsequently acquiring a family: Provided further that if at the time of making the nomination, the subscriber has only one member of the family, he shall provide in the nomination that the right conferred upon the alternate nominee under clause (a) shall become invalid in the event of his subsequently acquiring other member or members in his family. (6) Immediately on the death of a nominee in respect of whom no special provision has been made in the nomination under clause (a) of the sub-rule (5) or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of clause (b) of sub-rule (5), the subscriber shall send to the Secretary a notice in writing cancelling the nomination together with a fresh nomination made in accordance with the provisions of this rule. (7) Every nomination made, and every notice of cancellation given, by a subscriber shall, to the extent that it is valid take effect on the date on which it is received by the Secretary. Subscriber's Accounts. 11. Account to be opened in Subscribers Name :- An account shall be opened in the name of each subscriber, in which shall be credited (i) the subscriber's subscriptions; (ii) contributions made under rule 16 by the Board to his account; (iii) interest as provided by rule 19 on subscriptions and contributions. Conditions and Rates of Subscriptions. 12. Subscriber to subscribe monthly :- (1) Every subscriber shall subscribe monthly to the fund when on duty or foreign service but not during a period of suspension: Provided that a subscriber on reinstatement after a period passed under suspension shall be allowed the option of paying in one sum or instalments, any sum not exceeding the maximum amount of arrears of subscriptions permissible for that period. (2) A subscriber may, at his option, not subscribe during leave. (3) The subscriber shall intimate his election not to subscribe during leave in the following manner, namely: (a) if he is an officer who draws his own pay bills, by making no deduction on account of subscription in his first pay-bill drawn after proceeding on leave; (b) if he is not an officer who draws his own pay bills, by written communication to the head of his office before he proceeds on leave. Explanation 1. Failure to make due and timely intimation shall be deemed to constitute an election to subscribe. Explanation 2. The option of a subscriber intimated under this sub- rule shall be final. (4) A subscriber who has under Rule 38 withdrawn the amount of subscriptions and interest thereon, shall not subscribe to the fund after such withdrawal, unless and until he returns to duty. 13. Rate of subscription :- (1) The amount of subscription shall be fixed by the subscriber himself, subject to the following conditions namely : (a) it shall be expressed in whole rupees. (b) it may be any sum, so expressed not less than 8 per cent (i.e. 1/12th) of his emoluments and not more than his emoluments. (2) For the purpose of sub-rule (1) the emoluments of a subscriber shall be. (a) in the case of a subscriber who was in the service of the Board on the 31st March of the preceding year, the emoluments to which he was entitled on that date: Provided that (i) if the subscriber was on leave on the said date and elected not to subscribe during such leave or was under suspension on the said date, of emoluments shall be emoluments to which he was entitled on the first day after his return to duty; (ii) if the subscriber was on deputation out of India on the said date or was on leave on the said date and continues to be on leave and has elected to subscribe during such leave his emoluments shall be the emoluments to which he would have been entitled had he been on duty in India ; (iii) if the subscriber joined the fund for the first time on a day subsequent to the said date, his emoluments shall be the emoluments to which he was entitled on such subsequent date; (b) in the case of a subscriber who was not in the service of the Board on the 31st March of the preceding year the emoluments to which he was entitled on the first day of his service or, if he joined the fund for the first time on a date subsequent to the first day of his service, the emoluments to which he was entitled on such subsequent date : Provided that, if the emoluments of the subscriber are of a flutuating nature, they shall be calculated in such manner as the Board may direct. (3) The subscriber shall intimate the fixation of the amount of his monthly subscription in each year in the following manner, namely : (a) if he was on duty on the 31st March of the preceding year, by the deduction which he makes in this behalf from his pay bill for that month; (b) if he was on leave on the 31st March of the preceding year, and elected not to subscribe during such leave; or was under suspension on that date, by the deduction which he makes in this behalf from his first pay bill after his return to duty; (c) if he has entered the services of the Board for the first time during the year, or joins the fund for the first time, by the deduction which he makes in this behalf, from his pay bill for the month during which he joins the fund; (d) if he was on leave on the 31st March of the preceding year, and, continues to be on leave and has elected to subscribe during such leave, by the deduction which he causes to be made in this behalf from his salary bill from that month; (e) if he was on foreign service on the 31st March of the preceding year, by the amount credited by him into the treasury on account of subscription for the month of April in the current year; (f) if his emoluments are of the nature referred to in the proviso to clause (a) of sub-rule (2), in such manner as the Board may direct. (4) The amount of subscription so fixed shall remain unchanged throughout the year: Provided that the amount of subscription may be enhanced once at any time during the course of a year : Provided further that if a subscriber is on duty for a part of a month and on leave for the remainder of that month, and if he has elected not to subscribe during leave the amount of subscription payable shall be proportionate to the number of days spent on duty in the month . 14. Subscriber to be subject to rules while on deputation :- When a subscriber is transferred to foreign service or sent on deputation out of India, he shall remain subject to the rules of the fund in the same manner as if he were not so transferred or sent on deputation. 15. Realisation of subscriptions :- (1) before emoluments of the subscribers to the fund are disbursed by any disbursing officer under the Board, recovery of subscriptions on account of these emoluments and of instalments of principal and interest of advances, if any, shall be made from the emoluments and paid into a Government Treasury to the credit of Government. (2) When emoluments are disbursed in any other manner the subscriber shall forward his dues to the Secretary. 16. Contribution by Board :- (1) The Board shall make a contribution to the account of each subscriber every month by causing such amounts to be paid into the Government Treasury by the Disbursing Officer alongwith the subscription received from the subscriber : Provided that if a subscriber quits the service or dies during any month contribution shall be credited to his account for the period between the close of the preceding month and the date of quitting the service or the casualty as the case may be : Provided further that no contribution shall be payable in respect of any period for which the subscriber is permitted under the rules, not to or does not subscribe to the fund. (2) The contribution shall be made at the rate of 8 1/3 per cent. (i.e. 1/12th) of the subscriber's emoluments drawn on duty during the month or period as the case may be. Explanation. The contribution to be made by the Board shall not include the contribution made towards arrears of pay for the previous month or months or period or periods. The contribution towards arrears of pay shall be fixed and made according to the emoluments that would have been drawn had they been disbursed during the month or months period or periods, to which they relate. (3) If a subscriber is on deputation out of India, the emoluments which he would have drawn had he been on duty in India shall for the purposes of this rule, be deemed to be emoluments drawn on duty. (4) Should a subscriber elect to subscribe during leave, his leave salary shall for the purposes of this rule, be deemed to be emoluments drawn on duty. (5) Should be a subscriber elect to pay arrears of subscription in respect of a period of suspension, the emoluments or portion of emoluments, which he may be allowed for that period on reinstatement, shall, for the purpose of this rule, be deemed to be emoluments drawn on duty. (6) The amount of any contribution payable in respect of a period of foreign service shall, unless it is recovered from the foreign employer, be recovered by the Board from the subscriber. (7) The amount of contribution payable shall, if it consists of a fraction of a rupee other than half a rupee will be stepped up to the next higher half a rupee that is fifty paise or a rupee as the case may be. 17. Control of the said Provident Fund :- Subject to the provisions of rule 8, the actual administration of the fund including the grant of temporary loans to subscriber, recovery thereof, maintenance of individuals accounts separately for each subscriber and such other matters pertaining thereto shall be carried on by the Secretary. The said fund shall be subject to annual audit by the auditors of Government, A local test check of the account shall be carried out by the Examiner, Outside Audit Department. 18. Keeping separate accounts for each subscriber :- Separate accounts shall be kept for each member by the Secretary, showing the amount of the monthly contribution of the Gujarat Slum Clearance Board, with interest thereon The account shall be maintained in whole rupee. The portion of a rupee equal to or exceeding fifty paise being counted as one rupee and the portion of a rupee less than fifty paise being ignored. A copy of his account for the previous year shall be furnished to each subscriber not later than 31st July in each year. 19. Interest :- (1) The account of a subscriber shall be credited with interest at such rate as the Government may from time to time prescribe for the payment of interest on subscription to the Government General Provident Fund, on the amount at his credit in the Fund. (2) Interest shall be credited with from the 31st March of each year in the following manner, namely: (i) on the amount at the credit of a subscriber on the 31st March of the preceding year, less any sums withdrawn during the current year, interest for twelve months; (ii) on sums withdrawn during the current year interest from the 1st April of the current year upto the last day of the month preceding the month of withdrawal; (iii) on all sums credited to the subscriber's account after the 31st March of the preceding year, interest from the date of deposit up to the 31 st March of the current year. (iv) The total amount of interest, shall be stepped upto @ half a rupee or a rupee, as the case may be, in the manner provided in sub-rule (7) of rule 16: Provided that when the amount standing at the credit of a subscriber has become payable, interest shall thereupon be credited under this sub- rule in respect of the period from the beginning of the current year or from the date of deposit, as the case may be upto the date on which the amount standing at the credit of the subscriber becomes payable. (3) For the purposes of this rule the date of deposit shall be deemed to be the first day of the month of receipt, if they are received and paid into the Government Treasury at the credit of Government by the Secretary before the fifth day of the month, or, if they are received and paid into the Government Treasury on or after the fifth day of that month, the first day of the next succeeding month. (4) In addition to any amount to be paid under rule 40 interest thereon upto the end of the month preceding that in which payment is made. or upto the end of the sixth months after the month in which such amount become payable whichever of these periods be less, shall be payable to the persons to whom such amount is to be paid; Provided that no interest shall be paid in respect of any period after the date which the Secretary has intimated to that person (or his agent) as the date on which he is prepared to make payment in cash, or if he pays by cheque, after the date on which the cheque in that person's favour is paid or posted. (5) Interest shall not be credited to the account of a Muhammadan subscriber if he informs the Secretary that he does not wish to receive it: but if he subsequently asks for interest it, shall be credited with effect from the 1st April of the year in which he asks for it. (6) The interest on amounts which, under sub-rule (3) of rule, 28 or sub-rule (4) of rule 31 or sub-rule (1) of rule 33 or sub-rules (1) and (2) of rule 34 or rule 37 or rule ?8 are replaced at the credit of the subscriber in the Fund; shall be calculated at such rates as may be successively prescribed under sub-rule (1) of this rule and so far as may be in the manner described in this rule. 20. Advances from the Fund :- A temporary advance may be granted to a subscriber from the amount standing to his credit in the fund at the discretion of the appropriate authority, specified in the Sixth Schedule subject to the following conditions, namely.- (a) No advance shall be granted unless the sanctioning authority is satisfied that the applicant's pecuniary circumstances justify it, and that it will be expended on the following object or objects and not otherwise: (i) to pay expenses (including travelling expenses) in connection with the prolonged or serious illness of the applicant or any person actually dependent on him; (ii) to pay for the overseas passage for reasons of health or education of the applicant or any person actually dependent on him; (iii) to meet the cost of education of the applicant or any person actually dependent upon him (a) Outside India in an academic, technical, professional or vocational course; or (b) in India, beyond the High School stage in college or in medical, engineering or other technical or specialised course of study provided that the course of such study is not less than three years; (iv) to pay obligatory expenses on a scale appropriate to the applicant's status which by customary usage the applicant has to incur in connection with marriages, funerals or other ceremonies, of persons actually dependent on him : Provided that the condition of actual dependence shall not apply in the case of son or daughter of the subscriber : Provided further that the condition of actual dependence shall not apply in the case of an advance required to meet the funeral expenses of the parent of a subscriber. Explanation. Advances under this sub-clause (iv) are also permissible for meeting expenditure in connection with marriage and other ceremonies of the subscriber himself or herself; (v) to meet the cost of legal proceedings instituted by the subscriber for vindicating his position in regard to any allegation made against him in respect of any act done or purporting to be done by him in the discharge of his official duty, the advance in this case being available in addition to any advance admissible for the same purpose from any other source of the Board : Provided that the advance under this sub-clause shall not be admissible to a subscriber who institutes legal proceedings in any court of law against the Board either in respect of any matter unconnected with his official duty or in respect of any condition of service or penalty imposed on him; (vi) to meet the cost of his defence when he is prosecuted by the Board in any court of law or where the subscriber engages a legal practitioner to defend himself in an enquiry in respect of any alleged official misconduct on his part. (b) An advance shall not except for special reasons exceed three months pay and shall in no case exceed the amount of subscriptions and interest thereon standing to the credit of the subscriber in the fund. Explanation. For the purpose of this rule, "pay" does not include "Dearness pay". (c) An advance shall not, except for special reasons, be granted until at least three months after the final repayment of all previous advances together with interest thereon, unless the amount already advanced does not exceed two thirds of the amount admissible under clause (b). (d) Notwithstanding anything contained in clauses (b) and (c) the advance to be sanctioned for the objects mentioned in sub-clause (v) or (vi) of clause (a) shall not exceed three months pay or Rs. 500 whichever is greater, and shall in no case exceed the amount of subscriptions and interest thereon standing to the credit of the subscriber in the fund. (e) No advance shall be granted for the purpose of the repayment of any amount borrowed by the subscriber for any purpose. (f) The sanctioning authority shall record in writing its reasons for granting the advance : Provided that if the reason is of a confidential nature, it may be communicated to the Secretary personally or confidentially or in both ways. 21. Recovery of advance :- (1) An advance shall be recovered from the subscriber in such number of equal monthly instalments as the sanctioning authority may direct; but such number shall not be less than twelve unless the subscriber so elects or more than twenty-four. In special cases, where the amount of advance exceeds three months pay of the subscriber under clause (b) of rule 20 the sanctioning authority may fix such number of instalments to be more than twenty-four but in no case more than thirty-six. A subscriber may at his option make repayment in a smaller number of instalments than that directed. Each instalment shall be a number of whole rupees, the amount of advance being raised or reduced, if necessary to admit of the fixation of such instalments. (2) Recovery shall be made in the manner provided in rule 15 for the realisation of subscriptions, and shall commence with the issue of pay for the month following the one in which the advance was drawn. Recovery shall not be made except with the subscriber's consent, while he is on leave other than leave on average pay or earned leave of less than one month or 30 days duration as the case may be, or in receipt of subsistance grant and may be postponed by the sanctioning authority during the recovery of an advance of pay granted to the subscriber. (3) If more than one advance has been made to a subscriber, each advance shall be treated separately for the purpose of recovery. (4) (a) After the principal of the advance has been fully repaid, interest shall be paid thereon at the rate of one-fifth percent of the principal for each month or broken portion of a month during the period between the drawal and complete repayment of the principal : Provided that Muhammadan subscribers whose deposits in the fund carry no interest shall not be required to pay into the fund any additional instalments on account of interest on advance granted to them from the fund. (b) Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal; but if the period referred to in clause (a) exceeds twenty months interest may, if the subscriber so desires be recovered in two equal monthly instalments. The method of recovery, shall be that provided in sub- rule (2). Payments shall be made by stepping up the amount to a nearest half a rupee or, as the case may be, the nearest rupee in the manner provided in sub-rule (7) of rule 16. (5) If an advance has been granted to a subscriber and drawn by him and the advance is subsequently disallowed, before repayment is completed, the whole or the balance of the amount withdrawn, shall, with interest at the rate provided in rule 19 forthwith be repaid by the subscriber to the fund, or in default be ordered by the Secretary to be recovered by deduction from the emoluments of the subscriber in a lump sum or if the authority competent to sanction an advance for the grant of which special reasons are required under clause (b) or clause (c) of rule 20 so directs in instalments not exceeding twelve : Provided that Muhammadan subscribers whose deposit in the fund carry no interest shall not be required to pay any interest. (6) Recoveries made under this rule shall be credited, as they are made to the account of the subscriber in the fund. 22. Purposes for which part final withdrawal is permissible :- (1) Subject to the conditions specified in this rule and rules 23 and 24, final withdrawal may be sanctioned by the authorities competent to sanction an advance for special reasons under the clauses (b) and (c) of rule 20 at any time. (2) After the completion of fifteen years of service (including broken periods of service, if any), of a subscriber or within ten years before the date of his retirement on superannuation whichever is earlier, final withdrawal may be made from the amount standing to his credit in the fund, for one or more of the following purposes, namely : (a) meeting the cost of higher education, including where necessary, the travelling expenses of any child of the subscriber actually dependent on him the following cases, namely : (i) for education outside India for academic, technical, professional or vocational course beyond the High School stage; and (ii) for any medical, engineering or other technical or specialised course in India beyond the High School stage, provided that the course of study is for not less than three year; (d) meeting the expenditure in connection with the marriage of a son or of a daughter of the subscriber and if he has no daughter, of any other female relation dependent on him; (c) meeting the expenses in connection with the illness, including where necessary, the travelling expenses, of the subscriber or any person actually dependent on him. (3) After the completion of fifteen years of service (including broken periods of service; if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever is earlier, final withdrawal may be made from the amount standing to his credit in the fund for one or more of the following purposes, namely : (a) building or acquiring a suitable house for his residence including the cost of the site or repaying any outstanding amount on account of the loan expressly taken for this purpose before the date of receipt of the application for withdrawal but not earlier than twelve months of that date, or reconstructing or making additions or alterations to a house already owned or acquired by a subscriber; (b) purchasing a house site or repaying any outstanding amount on account of loan expressly taken for this purpose before the date of receipt of the application for the withdrawal but not earlier than twelve months of that date; (c) for constructing a house on a site purchased utilising the sum withdrawn under clause (d). 23. Amount of final withdrawal :- (1) Any sum withdrwan by a subscriber at any one time for one or more of the purposes specified in rule 22 from the amount standing to his credit in the Fund shall not ordinarily exceed one half of such amount or six months' pay, whichever is less. The sanctioning authority may, however, sanction the withdrawal of an amount in excess of the said limit upon 3/4th of the balance to his credit in the Fund having due regard to (i) the object for which the withdrawal is being made, (ii) the status of the subscriber and (iii) the amount to his credit in the fund. (2) A subscriber who has been permitted to withdraw money from the Fund under rule 22 shall satisfy the sanctioning authority within a reasonable period as may be specified by that authority that the money has utilised for the purpose for which it was withdrawn, and if he fails to do so, the whole of the sum so withdrawn, or so much thereof as has not been applied for the purpose for which it was withdrawn shall forthwith be repaid by the subscriber to the Fund i n one lump sum together with interest thereon at the rate determined under rule 19 and in default of such repayment, the sum not so repaid shall be recovered from his emoluments either in a lump sum or in such number of monthly instalments, as may be determined by the Board. (3) Nothing in sub-rule (2) shall be deemed to require a subscriber whose deposits in the Fund carry no interest, to pay any interest on any sum repayable by him under that sub-rule. 24. Conversion of balance into final withdrawal :- A subscriber who has already drawn or may hereafter draw an advance under rule 20 for any of the purposes specified in clauses (a), (b) and (c) of sub-rule (2) of rule 22 may convert at his discretion by written request addressed to the Secretary the balance outstanding against it (with interest) into a final withdrawal on his satisfying the conditions laid down in rule 17 and SECTION 17 . 25. . :- Final withdrawal may be sanctioned by the authorities competent to sanction an advance for special reasons under clauses (b) and (c) of rule 20 at any time, to subscribers who have completed 28 years of service or who have less than 3 years to attain the age of superannuation, from the amount standing at their credit for purchasing a motor car or for repaying a loan already taken by them for the purpose, subject to the following conditions namely : (i) the pay of the subscriber is not less than one thousand rupees per month; (ii) the amount of withdrawal is limited to twelve thousand rupees or one fourth of the subscription with interest thereon standing to credit of the subscriber in the Contributory Provident Fund or actual price of the car, whichever is the least; (iii) such withdrawal shall be allowed only on one occasion. In the case of withdrawal for purchase of another car, the motor car advance under relevant provisions of the Bombay Financial Rule and other orders supplementary thereto, if any, shall not be admissible. 26. Substitution of the fund by Insurance policy and family pension fund :- Subject to the conditions contained in rules 26 to 35 and to the provisions of rule 37 (a)(i) Subscription to a family pension fund approved in this behalf by Government; and (ii) Payments towards an Insurance Policy, may at the option of a subscriber, be substituted for the whole or part of subscriptions to the fund; (b) the amount of subscriptions with interest thereon standing to the credit of a subscriber in the fund may be withdrawn to meet: (i) payment of premium towards an Insurance Policy; (ii) purchase of a single payment Insurance Policy; (iii) payment of subscriptions to a family pension fund approved in this behalf by Government: Provided that no amount shall be withdrawn (1) before the details of the proposed policy have been submitted to the Secretary and accepted by him as suitable; or (2) to meet any payment or purchase made or effected more than three months before the date of application or presentation of the claim for withdrawal; or (3) in excess of the amount required to meet a premium or subscription actually due for payment within three months of the date of application or presentation of claim for withdrawal: Provided further that payments towards an educational endownment policy may not be substituted for subscription to the fund and that no amounts may be withdrawn to meet any payment o r purchase in respect of such a policy, if that policy is due for payment in whole or part before the subscriber's age of normal superannuation; (c) any amount withdrawn under clause (b) shall be paid in whole rupees by counting any fraction of a rupee equal to or more than fifty paise as one rupee and ignoring any fraction less than fifty paise. 27. Number of policies permissible under rule and premium :- (1) The number of policies in respect of which substitution for subscriptions due to the fund or withdrawal of subscriptions from the fund may be permitted under rule 34 shall not exceed four: Provided that where immediately before the commencement of these rules substitution for subscriptions due to the fund or withdrawal of subscriptions from the fund, was permitted in respect of more than four policies, such substitution or withdrawal shall continue to be permitted in respect of those policies. (2) The premium for a policy (including any policy referred to in the proviso to sub-rule (1) in respect of which withdrawal of subscriptions from the fund may be permitted under rule 26 shall not be payable otherwise than annually. Explanation In computing the maximum number of policies specified in this rule, policies which have matured shall be excluded. 28. Rate of subscription in certain cases :- (1) If the total amount of any subscriptions or payments substituted under clause (a) of rule 26 is less than the amount of the minimum subscription payable to the fund under rule 13 the difference shall be paid by the subscriber as a subscription to the fund. The provisions of sub-rule (7) of rule 16 shall be applicable to such payment. (2) If the subscriber withdraws any amount standing to his credit in the fund for any of the purposes specified in clause (b) of rule 26, he shall subject to his option under clause (a) of that rule, continue to pay to the fund the subscription payable under rule 13. 29. Intimation by subscriber in cash payment towards insurance etc :- (1) A subscriber who desires to substitute a subscription or payment under clause (a) of rule 26 may reduce his subscription to the fund accordingly: Provided that the subscriber shall (a) intimate to the Secretary on his pay bill or by letter the fact of, and reason for the reduction; (b) send to the Secretary within such period as the Secretary may require, receipts or certified copies of receipts in order to satisfy the Secretary that the amount by which the subscription has been reduced was duly applied for the purposes specified in clause (a) of rule 26. (2) A subscriber who desires to withdraw any amount under clause (b) of rule 26 shall (a) intimate the reason for the withdrawal to the Secretary by letter ; (b) make arrangements with the Secretary for the withdrawal; (c) send to the Secretary within such period as the Secretary may require, receipts or certified copies of receipts in order to satisfy the Secretary that the amount withdrawn was duly applied for the purposes specified in clause (b) of rule 26. (3) The Secretary shall order the recovery of any amount by which subscriptions have been reduced, or of any amount withdrawn, in respect of which he has not been satisfied in the manner required by clause (b) of sub-rule (1) and clause (c) of sub-rule (2) of this rule, with interest thereon at the rate provided in rule J9 from the emoluments of the subscriber and place it to the credit of the subscriber in the fund. 30. Board not to make any payment for insurance on behalf of subscriber :- The Board shall not make any payments, on behalf of subscribers t o the Corporation or any insurance company, nor take steps to keep a policy alive. 31. Policy to be assigned to Governor and delivered to Secretary etc :- (1) The Policy, within six months after the first withholding of a subscription or withdrawal from the fund in respect of the policy within such further period as the Secretary if he is satisfied by the production of the completion certificate (interim receipt), may fix, shall (a) unless it is a policy expressed on the face of it to be for the benefit of the wife of the subscriber, or of his wife and children, or any of them, be assigned to the Governor of Gujarat, as a security, for the payment, of any sum which may become payable to the fund under rules 33 to 35, and delivered to the Secretary, the assignment being made by endorsement of the policy in one of the Forms as set out in the Third Schedule according as the policy is on the life of the subscriber or the joint lives of the subscribers and his wife or the policy has previously been assigned to the subscriber's wife; (b) if it is a policy expressed on the face of it to be for benefit of the wife of the subscriber, or of his wife and children, or any of them be delivered to the Secretary. (2) The Secretary shall satisfy himself by reference to the Corporation or the insurance company, as the case may be where possible, that no prior assignment of the policy exists. (3) Once a policy has been accepted by the Secretary for the purpose of being financed from the fund, the terms of the policy shall not be altered nor shall the policy be exchanged for another policy without the prior consent of the Secretary to whom details of the alteration or of the new policy shall be furnished. (4) If the policy is not assigned and delivered, or delivered, within the said period of six months or such further period as the Secretary may, under sub-rule (1), have fixed, any amount withheld or withdrawn from the fund in respect of the policy shall, with interest thereon at the rate provided in rule 19 be forthwith paid or repaid, as the case may be, by the subscriber to the fund, or in default be ordered by the Secretary to be recovered by deduction from the emoluments of the subscriber, by instalments or otherwise, as may be directed by the authority competent to sanction an advance for the grant of which special reasons are required under clause (b) or clause (c) of rule 20. (5) Notice of assignment of the policy shall be given by the subscriber to the corporation or insurance company, as the case may be and the acknowledgement of the notice by the Corporation or the insurance company, shall be sent to the Secretary within three months of the date of assignment. 32. Subscriber not to draw bonus :- The subscriber shall not during the currency of the policy draw any bonus the drawal of which during such currency is optional under the terms of the policy and the amount of any bonus which under the terms of the policy the subscriber had no option to refrain from drawing during its currency shall be paid forthwith into the fund by the subscriber or in default recovered by deduction from his emoluments by instalments or otherwise as may be directed by the authority specified in the Sixth Schedule to these rules as competent to grant advances to such subscriber under rule 20. 33. Reassignment of policy to subscribe in certain cases before maturity :- (1) Save as provided by sub-rule (3) of rule 35 when the subscriber : (a) quits the service, or (b) has proceeded on leave preparatory to retirement and applies to the Secretary for reassignment or return of the policy, or (c) while on leave, has been permitted to retire or declared by competent medical authority to be unfit for further service and applies to the Secretary for re-assignment or return of the policy, or (d) pays or repays to the fund the whole or any amount with held or withdrawn from the fund for any of purposes mentioned in sub- clause (ii) of clause (a) and sub-clause (i), (ii) of clause (b) of rule 26 with interest thereon at the rate provided in rule 19, the Secretary shall (i) if the policy has been assigned to the Governor of Gujarat under rule 31 re-assign the policy in the Second Form set forth in the Fourth Schedule to the subscriber or to the subscriber and the joint assured, as the case may be and make it over to the subscriber together with a signed notice of the re-assignment addressed to the corporation or the Insurance Company, as the case may be; (ii) if the policy has been delivered to him under clause (b) of sub- rule (1) of rule 31, make over the policy to the subscriber : Provided that, if the subscriber, after proceeding on leave preparatory to retirement, or after being, while on leave permitted to retire or declared by competent medical authority to be unfit for further service, returns to duty, any policy so re-assigned or made over shall, if it has not matured or been assigned or charged or encumbered in any way, be again assigned to the Governor of Gujarat and delivered to the Secretary or again be delivered to the Secretary, as the case may be in the manner provided in the rule 24, and thereupon the provisions of these rules shall, so far as may be again apply in respect of the policy : Provided further that, if the policy has matured or been assigned or charged or encumbered in any way, the provisions of sub-rule (4) of rule 31 applicable to a failure to assign and deliver a policy shall apply. (2) Save as provided by sub-rule (3) of rule 35 when the subscriber dies before quitting the service, the Secretary shall (i) if the policy has been assigned to the Governor of Gujarat under rule 31 re-assign the policy in the Second Form set forth in the Fourth Schedule to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the re-assignment addressed to the corporation or the Insurance Company, as the case may be; (ii) if the policy has been delivered to him under clause (b) of sub- rule (1) of rule 31, make over the policy to the beneficiary any, or if there is no beneficiary, to such person as may be legally entitled to receive it. 34. Re-assignment of Policy on maturity on circumstances :- (1) If a policy assigned to the Governor of Gujarat under rule 31 matures before the subscriber quits the service, or if a policy on the joint lives of a subscriber and his wife, assignee under the said rule, falls due for payment by the reason of wife's death, the Secretary shall, save as provided by sub-rule (3) of rule 35 proceed as follows: (i) if the amount assured together with the amount of any accrued bonuses is greater than the whole of the amount withheld or withdrawn from the fund in respect of the policy with interest there on at the rate provided in the rule 19 the Secretary shall re-assign the policy in the form setforth in the Fifth Schedule to the subscriber or to the subscriber and the person jointly assured with him, as the case may be, and make it over to the subscriber who shall pay or repay to the fund the whole or any amount withheld or withdrawn with interest, and in default the provisions of rule 36 shall apply as they apply in relation to cases where money withheld or withdrawn from the fund under clause (a) and clause (b) of rule 26 has been utilised for a purpose other than that for which sanction was given to the with holding or withdrawn. (ii) if the amount assured together with the amount of any accrued bonuses is less than the whole of the amount withheld or withdrawn with interest the Secretary shall realise the amount assured together with any accrued bonuses and shall place the amount so realised to the credit of the subscriber in the fund. (2) Save as provided by sub-rule (3) of rule 35, if a policy- delivered to the Secretary under clause (b) of sub-rule (1) of rule 31 matures before the subscriber quits the service the Secretary shall make over the policy to the subscriber : Provided that if the interest in the policy of the wife of the subscriber, or of his wife and children or any of them as expressed on the face of the policy, expires when the policy matures, the subscriber if the policy monies are paid to him by the Insurance Company, shall immediately on receipt thereof pay or repay to the fund either (i) the whole of any amount withheld or withdrawn from the fund in respect of the policy with interest thereon at the rate provided in rule 19; or (ii) an amount equal to the amount assured together with any accrued bounses, whichever is less, and, in default the provisions of rule 36 shall apply as they apply in relation to cases where money withheld or withdrawn from the fund under clause (a) and clause (b) rule 26 has been utilised for a purpose other than that for which sanction was given to the withholding or withdrawal. 35. Consequences of lapse of policy or assignment thereof to person other than Governor etc :- (1) If the interest of the subscriber in the family pension fund, ceases in whole or part from any cause whatsoever, the provident fund, account of the subscriber shall forthwith be reimbursed by the amount of the refund, if any, secured by the subscriber from the family pension fund of which amount shall, in default of reimbursement, be deducted from the subscriber's emoluments by instalments or otherwise, as may be directed by the authority specified in the Sixth Schedule to these rules as competent to grant advances to such subscriber under rule 20. (2) If the policy lapses or becomes assigned otherwise than to the Governor of Gujarat, under rule 31 charged or encumbered, the provisions of sub-rule (4) of rule 31 applicable to a failure to assign and deliver a policy shall apply. (3) If the Secretary receives notice of (a) an assignment (other than an assignment to the Governor of Gujarat under rule 31), or (b) a charge or encumberance, or (c) an order of a court restraining dealings with the policy or any amount realised there on, the Secretary shall not (i) re-assign to make over the policy as provided in rule 33, or (ii) realise the amount assured by the policy, or re-assign or make over the policy, as provided in rule 27 but shall forthwith refer the matter to Government through the Board. 36. Utilisation of advance for purposes other than sanctioned purposes :- Notwithstanding anything contained in these rules, if the sanctioning authority is satisfied that money drawn as an advance from the fund under clause (a) of rule 20 or withhold or withdrawn from the fund under clause (a) or clause (b) of rule 26 has been utilised for a purpose other than that for which sanction was given to the drawal, withholding or withdrawal of the money, the amount in question shall, with interest at the rate provided in rule 19 be forthwith repaid or paid, as the case may be, by the subscriber to the fund, or in default, be ordered to be recovered by deduction in one sum from the emoluments of the subscriber, even if he be on leave. If the total amount to be repaid or paid, as the case may be, more than half the subscriber's emoluments, recoveries shall be made in the monthly instalments of moieties of his emoluments till the entire amount recoverable be repaid or paid, as the case may be, by him. Explanation. The term "emoluments" as used in this rule does not include subsistence grant. 37. Subscription to be paid if subscriber quits service :- When a subscriber quits the service, the amount standing to his credit in the fund shall, subject to any deduction under rule 40 become payable to him : Provided that a subscriber, who has been dismissed from the service and is subsequently reinstated in the service, shall, if required to do so by the Board, repay any amount paid to him from the fund in pursuance of this rule, with interest thereon at the rate provided in rule 19 in the manner provided in the proviso to rule 38. The amount so repaid shall be credited to his account in the fund, the part representing his subscriptions and interest thereon, a n d the part representing the contribution of the Board with interest thereon, being accounted for in the manner provided in rule 11. 38. Subscription to be paid if subscriber proceed on leave preparatory to retirement etc :- When a subscriber (a) has proceeded on leave preparatory retirement; or (b) while on leave, has been permitted to retire or declared by a competent medical authority to be unfit for further service, the amount of subscription and interest thereon standing to his credit in the fund shall, upon application made by him in that behalf to the Secretary, become payable to the subscriber: Provided that the subscriber, if he returns to duty, shall if required to do so by the Board, repay to the fund, for credit to his account, the whole or part of any amount paid to him from the fund in pursuance of this rule, with interest thereon at the rate provided in rule 19 in cash of securities, or partly in cash and partly in securities, by instalments or otherwise by recovery from his emoluments or otherwise, as the Board may direct. 39. Subscription to be paid on the death of subscriber etc :- Subject to any deductions under rule 40, on the death of a subscriber before the amount standing to his credit has become payable 1 [or if the amount has become payable before the payment been made]. (i) When the subscriber leaves a family. (a) if a nomination made by the subscriber, in accordance with the provisions of rule 10 in favour of a member or members of his family subsists, the amount standing to his credit in the fund or the part thereof to which the nomination relates, shall become payable to his nominee or nominees in the proportion specified in the nomination; (b) if no such nomination in favour of a member or members of the family of the subscriber subsists, or if such nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall notwithstanding any nomination purporting to be in favour of any person or persons other than a member or members of his family become payable to the members of his family in equal shares; Provided that no share shall be payable to (1) sons who have attained legal majority; (2) Sons of a deceased son who have attained legal majority; (3) married daughters whose husband are alive; (4) married daughters of a deceased son whose husbands are alive; if there is any member of the family other than those specified in clauses (1) (2), (3) and (4): Provided further that the widow or widows and the child or children of a deceased son shall receive between them in equal parts only the share which that son would have received if he had survived the subscriber and had been exempted from the provisions of clause (1) of the first proviso. (ii) when the subscriber leaves no family, if a nomination made by him in accordance with the provisions of rule 10 in favour of any person or persons subsists, the amount standing to his credit in the fund or the part thereof to which the nomination relates shall become payable to his nominee or nominees in the proportion specified in the nomination. 1. Subs. by Noti. dt. 6-11-1979, G.G. Gaz. Exty., Pt. IV-B, dt. 8- 11-1979, P. 180. 40. Deductions :- Subject to the condition that no deduction may be made, which reduces the credit by more than the amount of any contribution by the Board with interest thereon credited under rules 16 and 19, before amount standing to the credit of a subscriber in the fund is paid out of the fund, the Government may on request being made by the Board to that effect direct the deduction therefrom and payment to the Board of (a) any amount, if a subscriber has been dismissed from the services for grave misconduct: Provided that if the order dismissal is subsequently cancelled, the amount so deducted shall on his reinstatement in the service, be replaced at his credit in the fund; (b) any amount, if within five years of the commencement of service, a subscriber resigns his employment under the Board or the services of a subscriber are within the period aforesaid terminated otherwise than by reason of (a) Superannuation, or (b) general retrenchment, or (c) the dissolution of the Board, or (d) declaration by a competent medical authority approved by the Board that the subscriber is unfit for further service: (e) any amount due under liability incurred by the subscriber to the Board: Explanation, For the purpose of clause (b) of this rule, the period of five years shall be reckoned from the commencement of the subscriber's continuous service under the Board. 41. Payment of the subscription amount :- (1) When the amount standing to the credit of a subscriber in the fund, or the balance thereof after any deduction under rule 40, becomes payable, it shall be the duty of the Secretary after satisfying himself, when no such deduction has been directed under that rule, that no deduction is to be made, to make payment as provided in section 4 of the Provident Funds Act, 1925. (2) If the person to whom, under these rules, any amount or policy is to be paid, assigned, reassigned or delivered is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912 (IV of 1912), the payment or reassignment or delivery will be made to such manager, and not to the lunatic. (3) Any person who desires to claim payment under this rule shall send a written application in that behalf to the Secretary through the officer of the Board under whom he, and if he is not the subscriber himself, the subscriber was working, (4) When the amount standing to the credit of a subscriber has become payable under rule 37, 38 or 39, the Secretary shall authorise prompt payment of that portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt, the balance being adjusted as soon thereafter as may be. 42. Sums paid into fund to be credited to Government Account :- All sums paid into the fund under these rules shall be credited in the books of Government to an account named. "The Gujarat Slum Clearance Board Contributory Provident Fund Account". Sums of which payment has not been taken within six months after they become payable under these rules shall be transferred to Deposits" after the 31st March of the year in which such period of six months expires and treated under the ordinary rules of Government relating to deposits. 43. Subscriber to quote number of account while making payment :- When paying a subscription either by deduction from emoluments or in cash, a subscriber shall quote the number of his account in the fund which shall be communicated to him by the Secretary. Any hange in the number shall similarly communicated to the subscriber by the Secretary. 44. Secretary to send statement of account every year :- (1) As soon as possible after the 31st March of each year, the Secretary shall send to each subscriber a statement of his account in the fund, showing the opening balance as oh the 1st April of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and the closing balance on that date. The Secretary shall attach to the statement of account an enquiry whether the subscriber (a) desires to make any alteration in any nomination made under rule 10; (b) has acquired a family (in cases where the subscriber has made no nomination in favour of a member of his family under the proviso to sub- rule (1) of rule 10). (2) Subscribers should satisfy themselves as to the correctness of the annual statement, and errors should be brought to the notice of the Secretary within three months from the date of receipt of the Statement. (3) The Secretary shall if required by a subscriber, once but not more than once, in a year, inform the subscriber of the total amount standing to his credit in the fund at the end of the last month for which his account has been written up. SCHEDULE 1 Scales of for the servants working under the Gujarat Slum Clearance Board Sr. No Designation Scale of Pay 1. Secretary At such remuneration as will be fixed by Government. 1A. Deputy Secretary Rs. 700-40-1020-EB-45-1200-50-1300-EB-50- 1500.] 2. Executive Engineer Rs. 1100-50-1300-EB-60-1600. 2A. Deputy Architect Rs. 1100-50- 1300-EB-60- 1600. 3. Assistant Secretary (Non-technical) Rs . 650-30- 740-35-810-EB-35-880-40- 1000- EB-40-1200. 4. Assistant Secretary (Technical) Rs. 700-40-980-EB-40-11 00-50-1200-EB-50- 1300. 5. Deputy Engineer Rs. 700-40-980-EB-40-1100-50-1200-EB-50- 1300. 6. Junior Architect Rs. 700-40-980-EB-40-11 00-50- 1200-EB-50- 1300. 7. Land & Estate Officer Rs. 650-30- 740-35-810-EB-35-880-40-1000- EB-40-1200. 8. Accounts Officer Rs. 650-30-740-35-810-EB-35-880-40-1000-EB- 40-1200. 9. Section Officer Rs. 500-25-650-EB-25-750-30-900. 10. Legal Officer Rs. 650-30-740-35-810-EB-35-880-40-1040. 11. Junior Engineer Rs. 550-25-700-EB-25-750-30-900. 12. Accountant Rs. 500-25-650-EB-25-750-30-900. 13. Stenographer Gr. II Rs 475-20-615-EB-20-675-25-800. 14. Divisional Accountant Rs. 500-25 -650-EB- 25-750-30-900. 15. Supervisor Rs. 425-15-500-EB-15-560-20-600-EB-20-700. 16. P.S. to Chairman Rs. 425-1 5-500-EB-15-560-20-700-EB -25-800. 17. P. A. to Chairman Rs. 425-1 5-500-EB-l5-560-20-700-EB-25-800. 18. Assistant Rs. 330-10-380-EB-12-440-EB-15-560. 19. Junior Draftsman Rs. 380- 12-400-EB-12-500-EB- 15-560. 20. Senior Clerk Rs. 330-10-380-EB-12-440-EB-15-560. 21. Tracer Rs. 260-6-308-EB-6-326-8-350-EB-8-390-10- 400. 22. Junior Clerk Rs. 260-6-308-EB-6-326-8-350-EB-8-390-10- 400. 23. Typist Rs. 260-6-308-EB-6-326-8-350-EB-8-390-10- 400. 24. Driver Rs. 260-6-308-EB-6-326-8-350-EB-8-390-10- 400. 25. Naik Rs. 200-3-206-4-250. 26. Peon Rs. 196-3-232. 27. Chowkidar Rs. 196-3-232. SCHEDULE 2 Forms of Nomination SECOND SCHEDULE [See rule 10(3)] Forms of Nomination I. When the subscriber has a family and wishes to nominate one or more than one member thereof. I.............hereby nominate the person/persons mentioned below, who are members of my family as defined in rule 2 of the Gujarat Slum Clearance Board (Conditions of Service of Officers and Servants) Rules, 1976 to receive the amount that may stand to my credit in the fund, in the event o f my death before that amount has become payable or having become payable, has not been paid and direct that the said amount shall be distributed among the said persons in the manner shown below against their names : Name Relation- Age . Amount of Contingencies Name and address and ship with share of on the happen- and relationship of address subscriber. accumula- ing of which the person or per- of tions to be the nomination sons if any to nominees. paid to shall become whom the right of each. invalid. the nominee shall pass in the event of his predeceasing the subscriber. SCHEDULE 3 Form of Assignment SCHEDULE THIRD [ See rule 31 (1) (a) ] Form of Assignment (1) I, A.B..............................................of.................................... hereby assign upto the Governor of Gujarat.......................................the within named policy of assurance as security for payment of all sums which under sub-rule (2) of rule 35 of the Gujarat Slum Clearance Board (Condition of Service of Officer and Servants) Rules, 1976. I may hereafter become liable to pay to the Gujarat Slum Clearance Board Contributory Provident Fund. I hereby certify that no prior assignment of the within named policy exists. Dated this day of 19 Signature of Subscriber, Station. One Witness to Signature. (2) We, A.B..........................................................(the subscriber) ...................................and......................................C.D. (the Joint Assured) of........................in.................................consideration of the Governor of Gujarat agreeing at our request to accept payments towards ............................................................................the within named policy of assurance in substitution for the subscriptions payable by the said A.B. to the Gujarat Slum Clearance Board Contributory Provident Fund (or, as the case may be, to accept the withdrawal of the sum of Rs............. from the sum to the credit of the said A.B in the Gujarat Slum Clearance Board Contributory Provident Fund for payment of the premium of the within named policy of assurance) hereby jointly and severally assign upto the said Governor of Gujarat the within named policy of assurance as security for payment of all sums which under sub-rule (2) of rule 35 of the rules of the said fund the said A B. may hereafter become liable to pay to that fund. We hereby certify that no prior assignment of the within named policy exists. Dated this day of 19 Signature of subscriber and joint assured. Station. One Witness to Signature. Note:The assignment may be executed on the policy itself either, in the subscriber's hand writing or in type, or alternatively a typed or printed slip containing the assignment may be pasted on the blank space provided for the purpose on the policy. A typed or printed endorsement must be duly signed and if pasted on the policy it must be initialled across all four margins. (3) I, C.D., wife of A.B. and the assignee of the within named policy, having at the request of A.B the assured agreed to release my interest in the policy in favour of A.B. in order that A.B. may assign the policy to the Governor of Gujarat who has agreed to accept payments towards the within named policy of assurance in substitution, for the subscriptions payable by A.B. to the Gujarat Slum Clearance Board Contributory Provident Fund hereby at the request and by the direction of A.B. assign, and I, the said A.B. assign and confirm upto the Governor of Gujarat the within named policy of Assurance as security for payment of all sums which under sub-rule (2) of rule 35 of the rules of the said fund the said A.B. may hereafter become liable to pay the fund. We hereby certify that no prior assignment of the within named policy exists. Dated this day of 19 Signature of the assignee to the Subscriber. Station. One witness to signature. SCHEDULE 4 Forms of reassignment and assignment by the Governor of Gujarat SCHEDULE FOURTH [ See rule 23 (I) (d) (i) ] Forms of reassignment and assignment by the Governor of Gujarat (1) All sums which have become payable by the above named A.B. A.B. and C.D. under sub-rule (2) of rule 35 of the Gujarat Slum Clearance Board (Condition of Service of Officers and Servants) Rules, 1976 having been paid and/or all liability for payment by him of any such sums in the future having ceased the Governor of Gujarat, both hereby reassign the within named policy of assurance to the said A.B./A.B. and C.D. Dated this day of 19 Executed by Secretary for and on behalf of the Governor of Gujarat in the presence of ................................................................................................XY (Signature of Secretary) (One witness who should add his designation and address) (2) The above named A.B. having died on the day of 19..., the Governor of Gujarat doth hereby assign within named policy of assurance to C.D. Dated this day of 19 Executed by Secretary for and on behalf of the Governor of Gujarat in tha Presence of.............................................................................................XY (Signature of Secretary) (One witness who should add his designation and Address). Fill in particulars of person legally entitled to receive the Policy. SCHEDULE 5 Form of re-assignment by the Government of Gujarat. The Governor of Gujarat doth hereby reassign within named policy to the said A.B./A.B . C.D SCHEDULE FIFTH SCHEDULE FIFTH [ See rule 34 (1) (i) ] Form of re-assignment by the Government of Gujarat. The Governor of Gujarat doth hereby reassign within named policy to the said A.B./A.B . C.D. Dated this day of 19 Executed by Secretary for and on behalf of the Governor of Gujarat in the Presence of............XY. (Signature of Secretary) SCHEDULE 6 Authorities competent to grant temporary advances SCHEDULE SIXTH [ See rule 20 ] Authorities competent to grant temporary advances An advance under rule 20 may be sanctioned in the case of subscribers mentioned in column 1 by the authorities mentioned against them in column 2. 1 2 (1) Secretary Chairman, Gujarat Slum Clearance, Board. (2) All other subscribers to the fund, excluding those mentioned in (1) above. Secretary. Note.An advance for which special reasons are necessary under rule 20 (b) and (c) can be sanctioned only by an authority next higher to the one competent to sanction an ordinary advance. Explanation.The authority next to the Chairman, Gujarat Slum Clearance Board, is the Government of Gujarat.