Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
1. The constitution of a Board of Trustees with four nominees of Government of Assam of whom (i) one shall be the Chairman, (ii) six representatives of the subscribers of whom at least one teacher each shall be from aided colleges, secondary schools and elementary schools and one subscriber from the ministerial offices, (iii) one eminent educationist not being a Government employee, nominated by the Government of Assam, and (iv) one person having special knowledge in Banking investment, etc. to be nominated by the Government of Assam. 2. The appointment of officers and servants of the Board and their service conditions. 3. The manner in which account shall be kept, the preparation of budget, audit of accounts and the submission of report to the State Government. 4. The conditions under which withdrawals from the Fund may be permitted or any deduction may be made. 5. The manner of investment of the whole or any portion of the Fund in Government Securities or otherwise by the Board of Trustees and consideration of various retirement and other benefits to the subscribers with the previous approval of the State Government. 6. The form in which the employer shall furnish the accounts and various other returns to be furnished by him. 7. The Registers and records relating to the Scheme to be maintained by the employer. 8. Any other matter which may be necessary or proper for the purpose of implementation of the Scheme. Application of the Act in the State of MeghalayaThe Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969This Act has been adapted for its application in the State of Meghalaya vide the Meghalaya Adaptation of Laws Order (No. 1), 1974, published in the Gazette of Meghalaya, vide Notification No. LL 133/72/38, dated the 18th January, 1974 effective from the appointed day i.e. the 21st day of January.
- Year
- 1969
- Enacted on
- 16-05-1969
- In force from
- 16 May 1969
- Jurisdiction
- Assam State Act
- Subjects
- Labour And Employment
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Official source: India Code