Section 10 in The M.P. General Provident Fund Rules, 1955
10. [ [Substituted by Notification No. G-25/31/95/C/IV, dated 1-3-1996.]
(1)A subscriber shall subscribe monthly to the fund except during a period of suspension or prior to four months of the date of retirement on superannuation :Provided that a subscriber may, after making an option in writing, elect not to subscribe during those months in which the subscriber is on half pay leave for the whole month or extraordinary leave without pay for at least half of the month.(2)A subscriber who has, under Rule 30, withdrawn the amount standing to his credit in the fund shall not subscribe to the fund after such withdrawal unless and until the subscriber returns to duty.]
