Section 4(1) in The Public Provident Fund Scheme, 1968
(1)Every individual desirous of subscribing to Fund under the Scheme for the first time either in his own behalf or on behalf of a minor of whom he is the guardian or on behalf of a Hindu Undivided Family of which is is a member or on behalf of an association of persons or a body of individuals as referred to in sub rule 2(b) of Rule 3 above shall apply to the Accounts Office in Form A, or as near thereto a possible, together with the amount of initial subscription which shall be in integral multiples of Rs. 5.
