Section 8(4) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(4)(a)The subscriber shall intimate his election not to subscribe during the leave referred to in sub-rule (2) by written communication to the Chief Accounts Officer before he proceeds on leave;(b)Failure to give due and timely intimation shall be deemed to constitute an election to subscribe;(c)The option of a subscriber intimated under this sub-rule shall be final.
