Section 10 in The Bihar General Provident Fund Rules, 1948
10. Conditions.
(1)Except as provided in Rule 7, subscribers shall subscribe monthly to the Fund except during a period of suspension:[Deleted by Memo No. 4967 F dated 18.5.1983 (w.e.f. 1.4.83)](2)The subscriber shall intimate his election not to subscribe during leave in the following manner:-(a)if he is an officer who draws his own pay-bills, by making no deductions on account of subscription, in his first pay-bill drawn after proceeding on leave;(b)if he is not an officer who draws his own pay-bills, by written communication to head of his office before he proceeds on leave. Failure to make due and timely intimation shall be deemed to constitute an election to subscribe. The option of a subscriber intimated under this sub-rule shall be final.
