Section 351 in The Bihar General Provident Fund Rules, 1948
351. The following instructions should be carefully observed by heads of offices with a view to the correct preparation of the Fund Schedules referred to in Rule 524 of the Bihar Treasury Code:-
(i)A complete list of subscribers to each fund should be maintained in each disbursing office in the form of the Schedule.(ii)Each new subscriber should be brought on this list and any subsequent change resulting from his transfer or in the rate of subscription, etc., clearly indicated.(iii)Except where it is otherwise provided in the rules of the fund concerned, changes in the monthly rates of subscription will be permissible only from the first of April, each year, i.e., with effect from the pay for March drawn in April.Note. - Subscribers are permitted to increase the rate of subscription only once at any time during the course of the financial year.(iv)When a subscriber dies, quits the service or is transferred to another office, full particulars should be duly recorded in the list.(v)In the case of the transfer of a subscriber to another office, the necessary note of transfer should be made in the list of both the offices.(vi)From this list the monthly Schedule to be appended to the pay bill should be prepared and agreed with the recoveries made before the submission of the bill to the treasury for payment.Section IIIService and other fundsIndian Civil Service Family Pension Fund.Superior Services (Indian) Family Pension Fund.Indian Civil Service (Non-European Members) Provident Fund.Postal Insurance Fund.
