Section 13(3) in The Bihar General Provident Fund Rules, 1948
(3)If a Government servant fails to subscribe with effect from the date on which he is required to join the Fund the total amount due to the Fund, on account of arrears of subscription, shall with interest thereon, at the rate provided in Rule 14, forthwith be paid by the subscriber to the Fund or in default be ordered by accounts officer to be recovered by deduction, from the emoluments of the subscriber by instalment, or, otherwise, as may be directed by the authority competent to sanction as advance for the grants of which special reasons are required under clause (c) of sub-rule (1) of Rule 15.
