The GENERAL PROVIDENT FUND (UTTAR PRADESH) RULES, 1985-RULE 12 (AMENDMENT AND VALIDATION) ACT, 2022

Øe-la[;k&119¼d&2½ jftLVªs'ku uEcj&,lå,låihå@,yå 
 MCywå@,uåihå&91@2014&16 
 ykblsUl Vw iksLV ,sV dUls'kuy jsV 
 
 
 
 
 
 
 
 
fo/kk;h ifjf'k"V 
Hkkx—1] [k.M ¼d½ 
¼mŸkj çns'k vf/kfu;e½ 
y[kuÅ] c``gLifrokj] 29 flrEcj] 2022 
vkf'ou 7] 1944 'kd lEor~   
mRrj izns'k 'kklu 
fo/kk;h vuqHkkx&1 
&&&&&&& 
la[;k  495@79-fo-1&2022-1-d-8-2022 
y[kuÅ] 29 flrEcj] 2022 
&&&&&& 
vf/klwpuk 
fofo/k 
^^Hkkjr dk lafo/kku** ds vuqPNsn 200  ds v/khu Jh jkT;iky  us lkekU; Hkfo"; fuf/k  
¼mRrj Áns'k½ fu;ekoyh] 1985 -fu;e 12 ¼la'k¨/ku v©j fof/kekU;dj.k½ fo/ks;d] 2022 ftlls foRr 
¼lkekU;½ vuqHkkx 2 iz'kklfud :i ls lEcfU/kr gS ] ij fnukad 29 flrEcj] 2022 dks vuqefr iznku 
dh vkSj og mRrj izns'k vf/kfu;e la[;k 9  lu~ 2022 ds :i esa loZlk/kkj.k dh lwpukFkZ  bl 
vf/klwpuk }kjk izdkf'kr fd;k tkrk gSA 
lkekU; Hkfo"; fuf/k ¼mRrj izns'k½ fu;ekoyh] 1985&fu;e 12  
¼la'kks/ku vkSj fof/kekU;dj.k½ vf/kfu;e] 2022 
¼mRrj izns'k vf/kfu;e la[;k 9 lu~ 2022½ 
[tSlk mRrj çns'k fo/kku e.My }kjk ikfjr gqvk]  
 lkekU; Hkfo"; fuf/k ¼mRrj izns'k½ fu;ekoyh] 1985 ds fu;e 12 dk la'kks/ku djus vkSj rn~/khu ;k 
rn~lEcU/k esa —r dfri; dk;Zokfg;ksa dk fof/kekU;dj.k djus ds fy, 
vf/kfu;e 
 Hkkjr x.kjkT; ds frgRrjosa o"kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 
 
1&¼1½ ;g vf/kfu;e lkekU; Hkfo"; fuf/k ¼mRrj izns'k ½ fu;ekoyh] 1985&  
fu;e 12 ¼la'kks/ku vkSj fof/kekU;dj.k½ vf/kfu;e] 2022 dgk tk;sxkA 
laf{kIr uke vkSj 
izkjEHk 
¼2½ ;g fnukad 4 vxLr] 2022 ls izo`Rr gqvk le>k tk;sxkA  
 
568 RPH  2022 (General Provident Fund) data 4e adhiniyam fold. 
 
2  mRrj izns'k vlk/kkj.k xtV] 29 flrEcj] 2022  
 
 
lkekU; Hkfo"; fuf/k 
¼mRrj izns'k½ 
fu;ekoyh] 1985 ds 
fu;e 12 dk la'kks/ku 
2≤≤ ij ;Fkk la'kksf/kr lkekU; Hkfo"; fuf/k ¼mRrj izns'k½ fu;ekoyh] 
1985 ¼ftls vkxs mDr fu;ekoyh dgk x;k gS ½ dk fu;e 12 fudky fn;k tk;sxk vkSj 
mls fnukad 1 vizSy] 1986 ls fudkyk x;k le>k tk;sxkA  
fof/kekU;dj.k 3&fdlh U;k;ky; ds fdlh fu.kZ;] fMØh ;k vkns'k ds gksrs gq, Hkh lkekU; 
Hkfo"; fuf/k ¼mRrj izns'k ½ fu;ekoyh] 1985&fu;e 12 ¼la'kks/ku vkSj fof/kekU;dj.k½ 
vf/kfu;e] 2022 ds izkjEHk gksus ds iwoZ 'kklukns'k la[;k lk&4&th0vkbZ0&28@nl&86& 
59&81] fnukad 5 tqykbZ] 1986 ds iSjk&2 ds izFke okD; ds micU/k ds v/khu ;k mlds 
fucU/kuksa ds vuqlkj mDr fu;e ds lEcU/k esa — r ;k dh x;h rkRif;Zr dksbZ ckr vkSj  
—r ;k dh x;h rkRif;Zr d ksbZ dk;Zokgh] lkekU; Hkfo"; fuf/k ¼mRrj izns'k½ fu;ekoyh] 
1985&fu;e 12 ¼la'kks/ku vkSj fof/kekU;dj.k½ vf/kfu;e] 2022 }kjk ;Fkk la'kksf/kr lkekU; 
Hkfo"; fuf/k ¼mRrj izns'k½ fu;ekoyh] 1985 ds mDr fu;e 12 ds v/khu ;k rRlEcU/k esa 
fd;s tkus gsrq vkSj lnSo ls — r ;k dh x;h le>h tk;sx h vkSj og mruh gh fof/kekU; 
gksxh rFkk lnSo fof/kekU; —r le>h tk;sxh ekuksa bl vf/kfu;e ds micU/k fnukad  
1 vizSy] 1986 ls leLr lkjoku le;ksa ij izo`Rr FksA 
 
fujlu vkSj 
O;ko`fRr 
4&¼1½ lkekU; Hkfo"; fuf/k ¼mRrj izns'k½ fu;ekoyh] 1985&  
fu;e 12 ¼la'kks/ku vkSj fof/kekU;dj.k½ v/;kns'k] 2022 ,rn~}kjk 
fujflr fd;k tkrk gSA 
mRrj izns'k 
v/;kns'k la[;k 6 
lu~  2022 
 
¼2½ ,sls fujlu ds gksrs gq, Hkh mi/kkjk ¼1½ esa fufnZ"V v/;kns'k 
}kjk ;Fkk la'kksf/kr lkekU; Hkfo"; fuf/k ¼mRrj izns'k½ fu;ekoyh] 1985 
ds micU/kksa ds v/khu d`r dksbZ dk;Z ;k dh x;h dksbZ dk;Zokgh] bl 
vf/kfu;e }kjk ;Fkk la'kksf/kr iwoksZDr fu;ekoyh ds lg izR;FkhZ micU/kksa 
ds v/khu d`r ;k dh x;h le>h tk;sxh ekuksa bl vf/kfu;e ds micU/k 
lHkh lkjoku le;ksa esa izo`Rr FksA 
 
&&&&& 
mn~ns'; vkSj dkj.k 
  सामान्य भ�वष्य �न�ध (mRrj izns'k) �नयमावल�, 1985 के �नयम 12 म� यह उपबंध है �क 
य�द कोई अ�भदाता पूवर्वत� तीन o"kksZa के दौरान पू
व�क्तh �नयमावल� के �नयम 13 के अधीन �न�ध म� 
अपने नाम जमा धनरा�श से कोई धनरा�श अ�ग्रम के रूप म� प्रत्यादहृत 
¼foFkMªkW½ नह�ं करता है अथवा 
�नयम 16 के अधीन कोई धनरा�श प्रत्या◌ाहृत ¼foFkMªkW½ नह�ं करता है तो वह वषर् के अिन्तम �दनांक को 
अपने नाम जमा सम्पूि◌णर् अ�तशेष ¼cSysal½ पर एक प्र�तशत क� दर से बोनस का हकदार होगा।  
�नयम 12 के अधीन इस प्रोत्सामहन बोनस के उपबन्धए को �दनांक 01 अप्रैल ] 1986 से शासनादेश  
संख्या सा-4-जी0आई0-28/दस-86-59-81 , �दनांक 5 जुलाई ] 1986 द्वारा समाप्त कर �दया गया। 
rRle; सामान्य भ�वष्य �न�ध ( mRrj izns'k) �नयमावल�, 1985 म� आविश्यक संशोधन �कया जाना भी 
अपे��त था �कन्तु
ि◌ ऐसा नह�ं �कया जा सका। 
 
उपयुर्क्तथ को n`f"Vxr रखते हुए सामान्य  भ�वष्य- �न�ध (उ�8र प्रदेश) �नयमावल�, 1985 के  
�नयम 12 म� संशोधन करने का �व�नश्चु
य �कया गया। 
 
चू
ं�क राज्य  �वधान मंडल सत्र म� नह�ं था और पू
व�क्ता �व�निश्चय को �क्रयािन्वत करने के 
�लये तु
रंत �वधायी कायर्वाह� क� जानी आवश्यीक थी
, अत: राज्य पाल द्वारा �दनांक 4 अगस्ता, 2022 
568 RPH  2022 (General Provident Fund) data 4e adhiniyam fold. 
 
 
mRrj izns'k vlk/kkj.k xtV] 29 flrEcj] 2022 3 
को सामान्य भ�वष्य �न�ध (mRrj izns'k) �नयमावल�, 1985&�नयम 12 (संशोधन और �व�धमान्यमकरण) 
अध्यामदेश, 2022 (उ�)र प्रदेश अध्याि◌देश संख्यान 6 सन् 2022) प्रख्याअ�पत �कया गया।  
यह �वधेयक पूव�िक्त अध्या'देश को प्र�तLFkk�पत करने के �लए पु
र: स्था �पत �कया जाता है।   
vkKk ls] 
vrqy JhokLro] 
Áeq[k lfpoA 
&&&&&& 
 
 
 
. 
. 
 
 
 
 
 
 
 
 
 
 

‹ Prev All Uttar Pradesh acts Next ›