Section 5 in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965
5. Subscription to fund.
- Every subscriber shall subscribe every month to the fund one-tenth of his salary which shall be deducted from his salary by the competent authority. Where a temporary employee is subsequently made permanent the arrears of subscription; due from him shall be recovered in convenient instalments in addition to regular subscription.Provided that the subscription of the subscriber absent on leave shall, during the period of such absence, be assessed on his leave salary but such subscriber shall be at liberty to subscribe on full amount of his salary by giving a notice in writing of his intention to do so to the competent authority not less than fourteen days before the payment of his leave salary.Explanation :- In this rule 'salary' includes substantive pay, personal pay, dearness pay and acting allowance but does not include local, conveyance, travelling, halting or any other allowance.
