Section 10(1) in The General Provident Fund (Orissa) Rules, 1938
(1)A subscriber shall subscribe monthly to the Fund except during the period when he is under suspension :][Provided that a subscriber may, at his option, not subscribe during leave which either does not carry any leave salary or carries leave salary equal to or less than half-pay or half average pay :] [Substituted vide SRO No. 754/12.9.1970.]Provided further that a subscriber on reinstatement after a period passed under suspension shall be allowed the option of paying in one sum, or in instalments any sum not exceeding the maximum amount of arrear subscriptions permissible for that period.[Note -(1)] [Re-numbered vide SRO No. 99/12.2.1970.] Vacation where combined with leave should be treated as leave for the purpose of the option to discontinue subscription under this rule.[Note-(2) [Inserted vide SRO No. 99/12.2.1970.] The holder of a seasonal post in an establishment need not subscribe to the fund during the period of his unemployment.]
