Section 6(10) in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
(10)Where a qualified employee exercises under sub-section (9) the option to continue to have benefit of the insurance scheme, the employer shall be entitled to deduct from the amounts due from the employer to the employee, the aggregate of the employee's contributions which would have become deductible from his wages till the end of the year if the employee had not ceased to be such employee.
