Section 7(4) in The General Provident Fund (U.P.) Rules, 1985
(4)Notwithstanding anything contained in sub-rule (1) -(a)no deduction towards subscription to the Fund shall be made for the last six month's pay of a subscriber preceding his retirement or superannuation.(b)a subscriber shall not subscribe to the Fund for the months in which he quits service otherwise than on retirement on superannuation unless, before the commencement of the said month, he communicates to the Head of Office in writing, his option to subscribe for the said month.
