Section 13 in The Bihar General Provident Fund Rules, 1948
13. Realisation of Subscriptions.
(1)When emoluments are drawn from a Government Treasury in India or from the Home or a Colonial Treasury, recovery of subscriptions on accounts of these emoluments and of the principal and interest of advances, shall be made from the emoluments themselves; except that when emoluments other than sterling overseas pay are so drawn in India, deduction in respect of sterling overseas pay, when admissible be made in India.(2)When emoluments are drawn from any other sources the subscriber shall forward his dues monthly to the Accounts Officer.(3)If a Government servant fails to subscribe with effect from the date on which he is required to join the Fund the total amount due to the Fund, on account of arrears of subscription, shall with interest thereon, at the rate provided in Rule 14, forthwith be paid by the subscriber to the Fund or in default be ordered by accounts officer to be recovered by deduction, from the emoluments of the subscriber by instalment, or, otherwise, as may be directed by the authority competent to sanction as advance for the grants of which special reasons are required under clause (c) of sub-rule (1) of Rule 15.(4)[ Deduction of contribution in General Provident Fund must be stopped essentially three months prior to the date of superannuation of the contributor by the concern Drawing and Disbursing Officer.(5)The contributors will have no option to keep the fund in their GPF accounts after superannuation:Provided that the fund may be kept in their GPF accounts as per the terms of the sanction in such cases, where the sanctions have been accorded prior to the commencement of this amendment.] [Added by Bihar Notification No. 1126, dated 15.3.2017 (w.e.f. 18.8.1948).]
