Section 523(2) in The Bihar General Provident Fund Rules, 1948
(2)In the case of subscribers drawing their pay or pension from the Government, the subscriptions are recoverable by deductions from their pay or pension bills, except that in the case of the General Family Pension Fund, the Hindu Family Annuity Fund and the Bengal Christian Family Pension Fund such subscriptions may, at the option of the subscriber be paid in cash, either direct to the authorities of the fund concerned, or at treasury.Note. - Subscriptions to the Bengal and Madras Service Family Pension Fund, may be received in cash at treasuries only when permitted by the Accountant General, Bengal.
