In exercise of the powers conferred by the proviso
to Article 309 of the Constitution of India,-the Governor of Karnataka directs
that the following further amendments shall be made in the Karnataka General
Provident Fund Rides, 1957.-- In
the said rules, for the existing Form No. 2, the following Form shall he
substituted.-- "FORM 2 Karnataka General Provident Fund Monthly
statement of subscriptions', etc., realised by deduction in the pay bill of the
office of the.................... for the month of..................... 196,
encashed at........District/Taluk Treasury during the month of.................
196. Sl.No. Name
of Subscriber G.P.F.
Account No. (in full) Pay Amount
deducted No,
of present instalment of the Refund Remarks Subscription
proper Refund
of withdrawal Interest Total No.
of Total instalments sanctioned (1) (2) (3) (4) (5) (6) (7) (8) (9)' (10) Rs. Rs. Rs. Rs. Rs. Total N.B.--If more names are required to be entered, the
reverse of this form may be used, with columns (1) to (10). Station......... Date................... Signature and Designation of Drawing Officer. For use in the Audit Office Voucher
No............... Date
of Encashment......... (1)
Certified
that the names, amount of individual deduction and the total deduction have
been checked by reference to the bill. '< (2)
For
schedule attached with March Bills certified that the rates of pay as shown in
column (4) have been verified with the amounts actually drawn in the Bill. Initials of the Auditor. DAD/GAD/FAD. (Section.........) Dated.......... Instructions to Drawing Officers 1.
Great
care should be taken in noting the Account Numbers correctly, as otherwise the
amounts deducted (recovered) are likely to be posted wrong accounts. 2.
Account
Numbers should be written in "Serial Order" (Under Col.-3)
irrespective of the order in which the names of the subscribers occur in
respective pay bill. 3.
The
amounts (in figures) under columns (5), (6) and (7) should always be in
"whole rupees" only transactions involving in Naye Paise being
particularly avoided. 4.
No
entries without an Account Number should be made. 5.
The
account numbers in the previous month's statements should be repeated and the
reasons for the non-recovery of subscriptions and refunds of temporary advance
(withdrawals), such as, "Proceeded on Leave"
from........"Transferred to........Office.........District", "Quitted
Service", "Died on.........", "Subscription
discontinued", etc., should invariably be furnished in the
"Remarks" column (No. 10) or overleaf. 6.
When
new names are entered in the statement other than those found in the previous
month's statement, the reason therefore (such as, "New Subscriber",
"Returned from Leave", "Transferred
from.......Office......District", "Resumed subscription" etc.,
should invariably be noted in the remarks column overleaf. 7.
With
regard to supplemental claims, the month(s) to which the original claim(s)
relates should be furnished clearly and correctly in line 2 above, i.e., at the
top of the form (or in the body of the form if more space is required). 8.
Ordinarily
only one line should be used for each subscriber, entries between lines being,
however, strictly avoided. 9.
The
blanks against Total Deductions, Signature and Designation of Drawing Officer,
Station and Date, etc., should invariably be filled in only in the respective
spaces allotted thereof and not in the middle of the form. 10.
The
Account Numbers should be furnished in full i.e., with the guide notation or
letters, such as GA (for General Administration), EDN (for Education), PW (for
Public Works) etc., as intimated by the Accountant General.KARNATAKA GENERAL PROVIDENT FUND
(AMENDMENT) RULES, 1964
PREAMBLE