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State of Madhya Pradesh - Section

Section 5 in The M.P. General Provident Fund Rules, 1955

5.

All Government servants who are eligible to subscribe to the fund under Rule 4, shall be compulsory subscribers to the fund :Provided that the State Government may exempt any specified category of the Government servants from the operation of this rule.Note. - It shall be the responsibility of the driving Officers to ensure that all the compulsory subscribers subscribe to the fund at a rate not lower than the minimum prescribed under these rules.]