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Union of India - Section

Section 8 in State Bank of India Employees Provident Fund Regulations, 2015

8. Subscription.

(1)Every member shall subscribe towards the Fund in each month a sum equivalent to ten per cent of his salary.
(2)The subscriptions referred to in sub-regulation (1) shall be credited to the members' individual accounts in the books of the provident fund and a sum equal to that subscribed by members shall also be contributed by the Bank monthly and credited to each member's account.
(3)The amount of a member's or the Bank's subscription in terms of sub-regulation (1) or sub-regulation (2), if it contains an element of paise, the same shall be rounded off to the next higher rupee.