Section 11(4) in Bihar Contributory Provident Fund Rules, 1948
(4)[ The amount of subscription so fixed shall remain unchanged throughout the year. The subscriber may at his option to increase the amount of subscription during middle of the year but he will not have the option to reduce the amount of subscription during the middle of the year.] [Added New Rule 11(4) vide Not. No. M-1-025/82-4967-F (2), dated 18th May, 1983, Published in Bihar Gazette Part II dated 6.7.1983 at Pg. 525-26] and Old Rule 11(4) deleted along with the proviso.][Notes. [Inserted by Memo No. MI%34-80-4770 F2 dated 10.7.1982. Published in Bihar Gazette Part-II dated August 11, 1982.] - Interest may be paid on sums at the credit of the subscribers in the fund for any period beyond six months and the following officers will be competent to authorise such payments:-(i)Subscribers whose Provident Fund Account is maintained by Accountant-General, Bihar-Accountant-General, Bihar.(ii)Subscribers whose Provident Fund Account is not maintained by Accountant-General, Bihar-Finance Department:Provided that the competent authority has personally satisfied himself that the delay in payment was occasioned by circumstances beyond the control of the subscriber or the person to whom such payment was to be made and in every such case the administrative delay involved in the matter, has been fully investigated and action, any required, taken.]
