Section 523 in The Bihar General Provident Fund Rules, 1948
523.
(1)Subscriptions to the funds specified below may be received at a treasury only under special instructions of the authorities of the fund received through the Accountant General -Bengal Uncovenanted Service Family Pension Fund.Bombay Family Pension Fund of Government servants.Bengal and Madras Service Family Pension Fund.General Family Pension Fund.Hindu Family Annuity Fund.Bengal Christian Family Pension Fund.(2)In the case of subscribers drawing their pay or pension from the Government, the subscriptions are recoverable by deductions from their pay or pension bills, except that in the case of the General Family Pension Fund, the Hindu Family Annuity Fund and the Bengal Christian Family Pension Fund such subscriptions may, at the option of the subscriber be paid in cash, either direct to the authorities of the fund concerned, or at treasury.Note. - Subscriptions to the Bengal and Madras Service Family Pension Fund, may be received in cash at treasuries only when permitted by the Accountant General, Bengal.
