Section 11(1) in Bihar Contributory Provident Fund Rules, 1948
(1)Government, shall pay, to the credit of the account of a subscriber interest at such rate as the Provincial Government may, from time to time prescribe for the payment of interest on subscription to the General Provident Fund, on the amount at his credit in the Fund.[i(b). All non-Gazetted Government Servants shall be required to subscribe to the Fund the minimum monthly subscription at the rate of 10 per cent of his/her monthly emolument and all Gazetted Government Servants at the rate of 12½ percent of his/her emolument. There shall be no upper limit of the subscription] [Added New Rule 11 (i)(b) vide Notification No. M-1-025/82-4967-F (2), dated 18th May, 1983, Published in Bihar Gazette Part II dated 6.7.1983 at Pg. 525-26.]
