Section 10 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
10. Contribution by the Board.
(1)The Board shall, alongwith the monthly subscription of the subscriber to the Fund make a contribution each month to the account of each subscriber.(2)The contribution shall be equal to the subscription paid into the Fund by subscriber each month.(3)In case of the employees who have opted for the Fund under rule 4, the Board concerned shall contribute an amount equal to the total subscription made by the subscriber from the date of his appointment after the date of his option together with interest as provided in sub-rule [(3)] [Corrected by Corrigendum No. Tax/F. 98 (Misc.)/DLB/59, dated 16-10-1971, Published in Rajasthan, Gazette Part IV-C (I), dated 16-12-1971.] of rule 12 either in one sum or in monthly instalments not exceeding six.(4)If a subscriber resigns the service of the Board before he has completed five years continuous service, he shall not be entitled to contribution made to his Fund by the Board and interest thereon.(5)If a subscriber is removed, dismissed or is called upon to resign on account of misconduct or inefficiency or resigns 4without one month's notice, the Board may with the previous sanction of the Government, withhold the whole or any part, of the contributions made to the Fund and the interest thereon.
