Section 10 in The General Provident Fund (Orissa) Rules, 1938
10. [ [Substituted vide F. D. No. 38571/12.11.1965.]
(1)A subscriber shall subscribe monthly to the Fund except during the period when he is under suspension :][Provided that a subscriber may, at his option, not subscribe during leave which either does not carry any leave salary or carries leave salary equal to or less than half-pay or half average pay :] [Substituted vide SRO No. 754/12.9.1970.]Provided further that a subscriber on reinstatement after a period passed under suspension shall be allowed the option of paying in one sum, or in instalments any sum not exceeding the maximum amount of arrear subscriptions permissible for that period.[Note -(1)] [Re-numbered vide SRO No. 99/12.2.1970.] Vacation where combined with leave should be treated as leave for the purpose of the option to discontinue subscription under this rule.[Note-(2) [Inserted vide SRO No. 99/12.2.1970.] The holder of a seasonal post in an establishment need not subscribe to the fund during the period of his unemployment.](2)[ The subscriber shall intimate his election not to subscribe during the leave- referred to in the first proviso to Sub-rule (1) in the following manner :] [Substituted vide SRO No. 4/2.1.1976.](a)If he is an officer who drawns his own pay bills, by making no deductions on account of subscription in his first pay bill drawn after proceeding on leave;(b)If he is not an officer who draws his own pay bills, by written communication to the head of his office before he proceeds on leave and failure to make due and timely intimation shall be deemed to constitute an election to subscribe.The option of a subscriber intimated under this sub-rule shall be final.(3)[ A subscriber who has, under Rule 30 withdrawn the amount standing to his credit in the Fund shall not subscribe to the Fund after such withdrawal unless he returns to duty.] [Inserted vide SRO No. 99/12.2.1970.](4)[ A subscriber shall not subscribe to the Fund during the last four months of his service prior to the date of his retirement on superannuation.] [Inserted vide Orissa Gazette Extraordinary Part III-No. 30 of 1979-SRO No. 842/16.7.1979.]Rates of Subscription
