Section 16C in RSWC Employees General Provident Fund Regulations, 1990
16C.
(1)A subscriber who desires to substitute a subscription or payment under clause (a) of Rule 16-A may reduce his subscription to the Fund accordingly:Provided that the subscriber shall-(a)intimate to the Sr. Accounts Officer on his pay bill or by letter the fact of, and reason for the reduction.(b)send to the Sr. Accounts Officer within such period as the Sr. Accounts Officer may require receipts or certified copies of receipts in order to satisfy the Sr. Accounts Officer that the amount by which the subscription has been reduced was duly applied for the purposes specified in clause (a) of Rule 16-A.(2)A subscriber who desires to withdraw any amount under clause (b) of Rule 16-A shall-(a)intimate the reason for the withdrawal to the Sr. Accounts Officer by letter;(b)make arrangements with the Sr. Accounts Officer for the withdrawal;(c)send to the Sr. Accounts Officer within such period as the Sr. Accounts Officer may require, receipts or certified copies of receipts in order to satisfy the Sr. Accounts Officer that the amount withdrawn was duly applied for the purposes specified in clause (b) of Rule 16-A.(3)The Sr. Accounts Officer shall order the recovery of any amount by which subscriptions have been reduced or of any amount withdrawn, in respect of which he has not been satisfied in the manner required by clause (b) of rule (1) and clause (c) of sub- rule (2) with interest thereon at the rate provided in Rule 13 from the emoluments of the subscriber and place it to the credit of the subscriber in the Fund.
