Notwithstanding anything contained in Clause (ii) of sub-rule (1) of Rule 2, sub-rule (1) of Rule 8 and Rule 11, all Government servants including work-charged employees or members of the work-charged service, shall subscribe monthly to the fund such portion of any dearness allowance, by whatever name called, as is specified in the orders issued by the Government from time to time. No contribution shall be payable by the Government on account of this subscription.The subscription shall be in whole rupees. Fifty paise and above shall be treated as a rupee while less than fifty paise shall be omitted.] [Substituted by Notification No. F.B. 9-3/87/R-II/IV, dated 2-7-1987.]
