Section 10 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
10. Contribution of Board.
- (i) The Board shall with effect from 31st March of each year make a contribution to the account of each subscriber :Provided that if a subscriber quits the service or dies during the year, contribution shall be credited to his accounts for the period between the close of the preceding year and the date of the casualty.(ii)The contribution to be paid by the Board shall be fixed at the rate of 8-1/3 per cent of the subscriber's emoluments or at the rate as may be fixed by the competent authority from time to time.(iii)Should a subscriber elect to subscribe during leave, his leave salary shall, for the purpose of this regulation, be deemed to be emoluments drawn on duty unless otherwise directed by the competent authority.(iv)The amount of contribution payable shall be rounded to the nearest whole rupee (50 paise or above counting as the next higher rupee).
