Section 8(c) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(c)(i)A subscriber at his election may not subscribe during leave.(ii)Failure to make due and timely intimation shall be deemed to constitute an election to subscribe during leave.(iii)A subscriber shall not subscribe to the P.F. during leave without pay or under suspension. He shall however, on reinstatement after a period passed under suspension be allowed the option to subscribe for that period at the discretion of the secretary.
