- When any person subject to the Act is required to perform military service under section 7 -(a)he may, at his option continue to subscribe to any provident or superannuation fund or other scheme for the benefit of employees maintained in connection with the employment which he relinquished immediately before he was called out, embodied or attached for military service at such rates as were applicable to him under the rules of such fund or scheme;(b)the employer by whom such person was employed shall continue to credit such person's account in the fund or scheme with the amount subscribed and the interest on the interest on the amount subscribed and the interest on the amount is such account in accordance with the rules of the fund or scheme; and(c)such person may, if the rules of the fund or scheme so permit and in accordance with such rules, withdraw sums from the amount standing at his credit in the fund or scheme; and for the purpose of calculating the amount of contribution or withdrawal admissible, such person's salary shall be deemed to be the salary which he would have received had he not been so called out, embodied or attached.
