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THE JAMMU & KASHMIR STATE FOREST CORPORATION BENEVOLENT FUND REGULATIONS, 2012
1. Short Title:
i. These Regulations may be called the Jammu & Kashmir State Forest Corporation Benevolent Fund Regulations, 2012.
ii. These Regulations shall be deemed to have come into force from 1st day of April, 2009.
2. Extent of application:
These regulations shall apply to:
i. All category of SFC born employees and ex-GLU employees who have opted for SFC services, except as provided elsewhere in these regulations, who are either working on regular or in temporary capacity in graded scales.
ii. Such other categories of employees as may be specified by the Corporation from time to time. These regulations shall not apply to;
i. Employees engaged in part-time employment.
ii. Government employees on deputation to SFC.
iii. Persons engaged on contract basis.
iv. Persons employed on work charged establishment.
v. Persons employed on consolidated wages.
vi. Persons employed on adhoc basis.
vii. Such of the categories of employees for which special treatment is expressly provided or may be provided under any law or Rule or Notification or order of the time being in force.
3. Explanation:
For the purpose of these Regulations:
i. “Committee” means the Committee constituted under these regulations.
ii. “Corporation” means the J&K State Forest Corporation.
iii. “Family member” means Spouse, Son, Daughter, Adopted Son,
Adopted Daughter, Sister, Brother, Mother or Father wholly dependent on the deceased.
iv. “Fund” means the Benevolent Fund contributed by its members under these regulations.
4. Aims and objects of the Fund:
The objectives of the fund is to introduce measures for the welfare of employees of Jammu & Kashmir State Forest Corporation, who become member of the scheme under these regulations. A fund in the name of Benevolent Fund shall be contributed by the members and utilized for the benefit of subscribers and their families /dependents in the event of retirement or death of a member.
5. The resources of the fund shall comprise of:
i. Contribution by members and voluntary donations.
ii. Contribution on monthly basis by the Corporation @ Rs. 1/- per cft of timber sold during previous month.
6. The fund shall be utilized:
i. For relief in the event of death of a member while in service to his family members upto the extent as may fixed by the Board of Directors.
ii. On the retirement of a member as may be fixed by the Board of Directors.
iii. The Chairman of the Committee may, in case of death of a member, sanction an immediate relief upto 20% of upper ceiling of relief which amount shall be deducted from the relief as may be granted in due course of time.
7. Financial Powers:
The powers to sanction the Benevolent Fund shall be exercised by the Managing Director, on the recommendation of the committee.
8. Membership:
All officials and officers who are subscribers to the fund shall submit subscription forms to the concerned Drawing and Disbursing Officers. The DDOs shall forward the subscription forms to the Administration Wing of the Corporation, which shall allot membership number to each applicant. A member of the Benevolent Fund on leave or on deputation or under suspension shall continue to be member so long as he continues to contribute to the fund. The subscriptions in the case of officers/officials on deputation outside the SFC, shall be realized by the borrowing units/organizations and remitted to the Corporation under intimation to the Divisional Manager Audit/Finance concerned.
9. Subscription:
Monthly subscription shall be payable towards the J&K SFC Benevolent Fund by the members at the rates of R. 50/- per month
10. Administration of the Fund:
a. The fund shall be administered by a Committee called J&K SFC Benevolent Fund Committee. The Benevolent Fund Committee shall meet at least once in six months. However, in case of exigency, the Committee may meet at short notice(s).
b. The Central Benevolent Fund Committee shall be constituted as under:
1. Managing Director : Chairman
2. General Manager (Adm) : Member
3. Deputy Financial Advisor (HQ) Finance : Member Secretary
4. Two Divisional Managers on each from Jammu Province & Kashmir Province to be nominated on rotation basis by the Managing Director for each financial year : Member
Quorum: The quorum of the Committee shall be complete if the meeting is attended by Chairman, Member Secretary and at least three members.
11. Account of the Funds:
The accounts of the fund shall be kept with Jammu & Kashmir Bank Ltd. under Saving Bank Account. The account shall be opened and operated upon in the designation of the Chairman of the Committee. The procedure for the withdrawal of money from the Bank shall be the same as laid down by the J&K Bank Ltd.
The subscription towards the fund shall be collected by various Drawing and Disbursing Officers every month at the time of disbursement of monthly pay and remitted to the said account.
A separate cash book shall be maintained by the Divisional Accountant for recording amounts received as subscriptions, donations or otherwise from the members
12. Accounting Procedure:
The following accounting procedure shall be observed :
a. The receipt of the fund will be issued to the individual members by the concerned Controlling Officers/DDOs and all payments received should be duly accounted for.
b. A register shall be opened at each DDO level in which the particulars of the officers/officials contributing towards the fund be entered in the same order as shown in the aquittance rolls. The register shall show the name, designation and rate of Benevolent Fund of each member and the fund collected from the members on month to month basis. The account so collected shall be monthly remitted into the account of the Committee in the concerned Jammu & Kashmir Bank Ltd. under intimation to the Committee.
c. Quarterly reconciliation shall be conducted at each level with the Bank and the variations, if any, got settled.
13. Audit of Accounts:
The Deputy Financial Advisor(Audit) shall annually conduct audit of the accounts of Benevolent Fund and submit a report to the concerned Committee.
14. Interpretation:
If any question arises as to the interpretation of these rules, the matter shall be referred to the Board of Directors for decision.
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