Section 13 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
13. Contribution by Members.
- (i) Every employee becoming a member of the fund shall subscribe to the fund a sum equal to 8.33% of his monthly Basic Pay + D.A. (including additional Pay or D.A.).(ii)The employee may contribute such higher sum as he may desire but not exceeding 30% of his Basic Pay + D. A. (including additional Pay + D.A.). The higher rate may be varied at the beginning of the year by a written intimation of his desire but in any case this higher rate will not exceed 30%.(iii)The employees subscription as fixed by him shall be recovered by deduction at time of drawal of pay or leave salary as the case may be.
