Section 15(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(2)Recovery shall be made in the manner prescribed in rule 9 for the realisation of subscriptions and shall commence on the first occasion after the advance is made on which the subscriber draws emoluments for a full month. Recovery shall not be made, except with the subscriber's consent, while he is on leave other than on full average pay or in receipt of subsistence grant.
