Section 10 in The General Provident Fund (U.P.) Rules, 1985
10. Realisation of subscription.
- When emoluments are drawn from a Government Treasury in India or from an authorised office of disbursement outside India, recovery of subscriptions and of advances shall be made from the emoluments themselves.(2)(a)When a subscriber is on foreign service to an Undertaking located in Uttar Pradesh, the above dues shall be recovered and deposited in the State Bank of India through a Treasury Challan every month by such Undertaking.(b)In the case of a subscriber on deputation to an Undertaking located outside Uttar Pradesh the said dues shall be recovered and forwarded to the Account Officer through a Bank Draft of the State Bank of India every month by that Undertaking.(c)When a subscriber is on foreign service to any other institution the foreign employer or the subscriber shall deposit the said dues in the State Bank of India through a Treasury Challan every month if the institution is located in Uttar Pradesh or forwarded the dues to the Account Officer through a Bank Draft of the State Bank of India every month if the institution is located outside Uttar Pradesh.Note. - When the dues are deposited in the State Bank of India through a Treasury Challan, it should be ensured that account number of the subscriber and other relevant particulars are filled in correctly.(3)If a subscriber fails to subscribe with effect from the date on which he is required to join the Fund or is in default in any month or months during the course of a year otherwise than as provided in Rule 7, the total amount due to the Fund on account of arrears of subscription shall forthwith be paid by the subscriber to the Fund or in default, be recovered by deduction from his emoluments in instalments or otherwise, as may be directed by the authority specified in paragraph 1 of the Second Schedule.
