Section 41 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
41.
(1)Subscription to the Fund.(a)Every employee of Vishwavidyalaya shall be entitled and required to become a subscriber to the Fund from the beginning of the month following that in which he had completed one year s continuous service except those absorbed in Vishwavidyalaya service under Section 57 of the Act and have opted for Pension and General Provident Fund Scheme of retirement benefit :Provided that an employee who has been admitted to the benefits of the Provident Fund in terms of the provisions of foregoing para shall have the option within 60 (sixty) days of his completing one year's continuous service to make subscription from the date of his appointment in the Vishwavidyalaya and in that case the Vishwavidyalaya shall also contributes to his account the sum at such rate as prescribed under these Statutes. The arrears of subscription shall be recovered in suitable monthly instalments :Provided further that nothing in this paragraph shall apply to an employee employed on contract unless the term of his contract otherwise provide.(b)Any employee excluded by sub-para (a) and any other person in receipt of other than casual remuneration from the Vishwavidyalaya may also subscribe to the Fund, if so permitted by the Committee.(2)Rate of Subscription. - (a) The subscriber shall subscribe monthly to the Fund at such rate of his pay not being less than 10% as may be fixed by him from time to time. The application for fixing the rate of subscription shall be made in the prescribed form. Such subscription shall be deducted by the Vishwavidyalaya from the pay payable to the subscriber every month in amounts rounded off to the nearest rupee. The Vishwavidyalaya's contribution will remain fixed as provided by the Statutes.(b)Within the above limits, the subscriber can change the rate of subscription with effect from the commencement of each financial year.(c)The rate of subscription once fixed shall remain unaltered throughout the year.(d)Notwithstanding anything contained in clauses (a) to (c) of Paragraph 41 (2) employees shall subscribe monthly to the Fund, such portions of the Dearness Allowance as may from time to time be directed by the Vice-Chancellor in this behalf. No contribution shall be payable by the Vishwavidyalaya on account of such subscription.(3)Subscription of an employee on leave. - The subscription of the subscriber absent on leave shall during the period of such absence, be assessed on his leave pay but any such subscriber shall be at liberty to subscribe on the lull amount of his pay provided notice in writing of his desire to do so is given by him not less than 14 days in advance of the first payment of his leave salary to the officer responsible for paying him(4)Vishwavidyalaya's Contribution - Save as otherwise provided, the Vishwavidyalaya shall contribute to the Fund every month 10% of the salary of each subscriber as employer's contribution to the Fund, provided that no such contribution shall be made by the Vishwavidyalaya in respect of a subscriber who has been permitted to subscribe under sub-para 41 (1)(b) of Statute.
