(2)[ The monthly rate of subscription to the Provident Fund and rate of contribution to the account of such subscriber and the rate of interest payable by the Board on subscription shall be such as the Board may determine from time to time:Provided that such employees, who opt for system of grant of gratuity, which existed prior to the coming into force of these rules, shall not be entitled to any relief under this rule.] [Substituted by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983].]
