Section 520 in The Bihar General Provident Fund Rules, 1948
520. Subscriptions to a service, or provident fund of the Government can be received from such Government servants as are either required, or permitted by the Rules of the fund to subscribe to it, the recoveries being made ordinarily by the deduction from pay-bills of the Government servants concerned.
The subscriber himself is responsible for seeing that proper deduction is made from his bills, though for his convenience, it has been provided in Rule 227 that the responsibility for making the necessary deductions regularly and correctly devolves upon the drawers of the bills.
