Section 8 in RSWC Employees General Provident Fund Regulations, 1990
8. Amount of subscription.
- The amount of subscription payable for any month by the employee shall be at the same rates as applicable to C.P.F. and only basic pay shall be considered for computation of subscription.Further an employee at his option may subscribe to the maximum of his monthly pay under intimation to Sr. Accounts Officer but such contribution shall be rounded off to the multiple of Rupees hundred only. Such option shall invariably be exercised in March itself and shall stand valid for minimum of twelve months provided that:(i)In the case of an employee under suspension, no subscription shall be recovered from the subsistence grant. If the subscriber is subsequently reinstated, he shall be allowed the option of paying it in lumpsum, or in installments. Each installment being not less than the contribution of the current month. If an employee under suspension desires in writing for the contribution of his subscription out of the subsistence grant, he shall be allowed to do so.(ii)In case the subscriber was on leave without pay, the emoluments will be those, which he would receive on the first day of duty after the expiry of such leave.Note: 1. The present system of maintenance of the Broad Sheet on the Pattern of C.P.F. in respect of deduction of the subscription pertaining to each financial year and loan recoveries shall continue to be maintained by the Sr. Accounts Officer, as usual.
