(1)The contribution from the Council shall be 61A percent of the subscriber's emoluments drawn on duty and shall be credited to his accounts annually before the 31st March or whenever the account is closed under Rule 454 should a subscriber elect to subscribe during leave, his leave salary shall for the purpose of this rule, be deemed to be emoluments drawn on duty. No contribution shall however, be payable by the Council in respect of the emoluments drawn by the subscriber during the period, if any, of his temporary transfers to non-qualifying service.(2)The amount of contribution payable shall be rounded to the nearest rupee in the manner provided in Sub-rule (4) of Rule 440.(3)When a subscriber in the service of a Council is temporarily transferred to the service under another local authority or the State Government, the local authority or the State Government, as the case may be shall pay to provident fund of the Council a contribution calculated at the 60 per cent of the subscriber's emoluments drawn on duty under such local authority or the State Government.Interest
