Section 8 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
8. Fixation of amount of subscription.
(1)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)It shall be any sum, so expressed, not less than 8-1/3% of his emoluments.(2)For the purpose of clause (1), the emoluments of a subscriber shall be :-(a)In the case of subscriber who was in service of the Board on the 31st March of the preceding year, the emoluments to which he was entitled on that date; provided as follows :-(i)If the subscriber was on leave on the said date and elected not to subscribe during such leave or was under suspension on said date, his emoluments shall be the emoluments to which he was entitled on the first day after his return to duty;(ii)If the subscriber joined the fund for the first time his emoluments shall be the emoluments to which he was entitled on the date of joining the Fund.(b)In the case of a subscriber who was not in Board's service on the 31st March of the preceding year, the emoluments to which he was entitled on the first day of his service or if he joined the Fund for the first time on a date subsequent to the first day of his service, the emoluments to which he was entitled on such subsequent date :Provided that, if the emoluments of the subscriber are of fluctuating nature, they shall be calculated in such manner as the competent authority may direct.(3)The subscriber shall intimate the fixation of the amount of his monthly subscription in each year in the following manners :-(a)If he was 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 was on leave on the 31st March of the preceding year and elected not to subscribe during such leave or was under suspension on that date, by the deduction which he makes in this behalf from his first pay bill after his return to duty.(c)If he has entered service of the Board for the first time during the year or joins the Fund for the first time by the deduction which he makes in this behalf from his pay bill for the month during which he joins the Fund.(d)If he has been on leave on the 31st March of the preceding year and continues to be on leave and has elected to subscribe during such leave by the deduction which he causes to be made in this behalf from his pay bill for that month.(e)If his emoluments are of the nature referred to in the proviso to clause (2) in such manner as the competent authority may direct.(4)The amount of subscription so fixed shall remain unchanged throughout the year:Provided that if a subscriber is on duty for a part of a month and on leave for the remainder of the month and if he has elected not to subscribe during leave, the amount of the subscription payable shall be proportionate to the number of the days spent on duty in the month.
