Section 522 in The Bihar General Provident Fund Rules, 1948
522. Contributions, donations, etc., payable in respect of the Indian Civil Service and the Superior Service (India) Family Pension Funds are recoverable by deduction from pay-bills of the subscribers, or in case if tendered at the treasury at the rates communicated by the Accountant-General.
Note. - The treasury and other disbursing officers must check the deductions in respect of the Fund mentioned in the rule at the time of posting for payment of the pay of the Government servants concerned.
