Section 8(i) in RSWC Employees General Provident Fund Regulations, 1990
(i)In the case of an employee under suspension, no subscription shall be recovered from the subsistence grant. If the subscriber is subsequently reinstated, he shall be allowed the option of paying it in lumpsum, or in installments. Each installment being not less than the contribution of the current month. If an employee under suspension desires in writing for the contribution of his subscription out of the subsistence grant, he shall be allowed to do so.
