Section 11A in The M.P. General Provident Fund Rules, 1955
11A.
Notwithstanding anything contained in Clause (b) of sub-rule (1) of Rule 2, Rule 5 and sub-rule (1) of Rule 11, all Government servants including work-charged employees or members of the work-charged service shall subscribe monthly to the Fund [such portion of any dearness allowance and arrears of pay] [Substituted by Notification No. 2339-4361 (98)-99-C-IV, dated 28-12-1999.] by whatever name called, as is specified by the Government, in the orders issued from time to time.For this purpose subscription shall be in whole rupees. Fifty paise and above shall be treated as a rupee while less than fifty paise shall be omitted.Note. - The above amendment shall be deemed to have come into force with effect from 1st April, 1977.
