Section 10(3) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(3)If a subscriber falls to subscribe with effect from the date on which he is required to subscribe the fund or is on default in any month or months during the course of a year as provided in rule 8, the total amount due to the Fund on account of arrears of subscription shall, with interest thereon at the rate provided in Rule 11, be paid forthwith by the subscriber to the Fund or in default be ordered by the Chief Accounts Officer to be recovered by deduction from the emoluments of the subscriber by installments or otherwise, as may be directed by the authority competent to sanction an advance for the grant of which special reasons are required under sub-rule (3) of rule 12.
