Section 8 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
8. Rate and Realisation of subscription.
(a)The subscription of an employee contributing to the fund shall be six and one quarter per cent (one anna in the rupee) or his [emoluments till 30-6-1967 and with effect from 1-7-1967 the rate of contribution shall be 8 per cent.] [Inserted by No. F. 25(11) 19nd A/62, dated 27-10-1967; published in Rajasthan Gazette Part IV-C, Extraordinary, dated 28-10-1967.](b)Subscriptions shall be deducted by the Board from the emoluments payable to the subscriber every month provided that in calculating and deduction to be made, fraction of a rupee of the salary shall be disregarded.(c)(i)A subscriber at his election may not subscribe during leave.(ii)Failure to make due and timely intimation shall be deemed to constitute an election to subscribe during leave.(iii)A subscriber shall not subscribe to the P.F. during leave without pay or under suspension. He shall however, on reinstatement after a period passed under suspension be allowed the option to subscribe for that period at the discretion of the secretary.Note. - A subscriber on reinstatement after a period passed under suspension shall be allowed the option of paying arrear of subscription in installments not exceeding six.
