Section 4 in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
4. Recovery of subscriptions.
(1)Every subscription to the Provident Fund shall be recovered by means of a deduction of the amount of such subscription from each salary bill of the subscriber : provided that, in calculating the deduction to be made fractions of rupee of salary shall be disregarded.(2)Notwithstanding anything contained in rule 3 or in sub-rule (1) of this rule no servant shall be required or permitted to subscribe to the Provident Fund while he is absent on leave except during earned leave.[5. "Trust's contribution to the Provident Fund. - The Trust shall contribute to the Provident Fund of each subscriber an amount equal to the amount of hiss subscription ; Provided that the contribution does not exceed [10] [Substituted vide Punjab Notification No. 4894-LB-57/57922, dated 27-6/4-7-57.] per cent of the salary of a subscriber entitled to subscribe to the Fund.] [--]
