Section 524 in The Bihar General Provident Fund Rules, 1948
524. In cases in which subscriptions including refund of withdrawals, are paid by deduction from pay-bills, the requisite particulars shall be entered by the subscriber, if he draws his own pay, or by the head of the office in other case, in a separate schedule in one of the T.C. Forms 70, 70A, 71 or 72 as may suit the requirements of the fund concerned, and the Form so completed shall be attached to the pay bill. If the subscription is paid in cash, the number of the account of policy as the case may be, and all other particulars must be furnished. In all cases where a subscription is paid for the first time the rule or special authority under which the subscription may be received shall also be quoted in the Form, or in case of cash payment, in the separate document or particulars.
