(1)Every subscriber shall subscribe monthly to the fund when on duty or may at his option, subscribe during leave. The election to subscribe or not to subscribe shall be communicated to the Executive Officer in writing.(2)The amount of subscription shall be fixed by the subscriber himself subject to the following conditions;(a)It shall be expressed in whole rupees.(b)(i)It may be any sum so expressed not less than 6-1¼ of emoluments and not more than 25 per cent.(ii)Emoluments for the purpose of this rule shall be calculated at the rate payable in respect of the 31st March of the preceding year:Provided that in the case of new subscriber the rate of pay for the first month shall until the commencement of the next year be taken as emoluments for the purpose of this rule :Provided also that, if the subscriber is on leave or under suspension on the 31st March of the preceding year his emoluments shall be calculated at the rate payable in respect of the first day after his return to duty:Provided also that if the subscriber is on temporary duty or on temporary non-qualifying service on the 31st March of the preceding year, his emoluments shall be calculated at the rate payable in respect of the day preceding day of his entering that temporary duty or temporary non-qualifying service :Provided also that where the subscription is at the rate of 6¼ per cent of the emoluments of the subscriber fractions of a rupee shall be rounded to the next higher rupee :Provided also that in the case of school masters and other employees undergoing training, emoluments for purposes of this rule shall be those drawn by them immediately before their admission into the training institution.(3)The subscriber shall intimate the fixation of the amount of his monthly subscription in each year in the following manner :(a)If he is on duty on the 31st March of the preceding year, by the deduction which he makes in this behalf from his pay bill for that month.(b)If he is on leave under suspension on the 31st March of the preceding year by the deduction which he makes in this behalf from his first pay bill after his return to duty.(4)If the amount of subscription payable contains a fraction of a rupee, it shall be rounded to the nearest whole rupee [fifty paise counting as the next higher rupee] [Substituted vide S.R.O. No. 796/ 30.7.1980.].(5)The amount of subscription so fixed shall remain unchanged throughout the year:Provided that (i) if a subscriber is on duty for a part of a month and on leave for the reminder of that month and if he has elected not to subscribe during leave, and (ii) if a probationer or an approved probationer who has been required or permitted by the Council to subscribe to the Fund is on duty only for a part of a month and has elected not to subscribe during leave, the amount of the subscription payable shall be proportionate to the number of days spent on duty in the month.
