The Governor may-(a)remit the contributions due in any specified case or class of cases, and(b)prescribe, by general rule or order, the rate of interest, if any, to be levied on overdue contributions.(For rules made by the Governor under rule 119, see Part III of this Volume, Chapter XIX).Orders of the Governor regarding Rule 119(a)In the following cases contributions on account of leave and pension have been remitted:-(a)Medical officers lent to charitable dispensaries or hospitals in the State.(b)Vaccinators, who were before November 27, 1906, enrolled as government servants, and are employed as assistant superintendents of vaccination under district boards.(c)Vaccinators, who were before November 27, 1906, enrolled as government servants, and are employed in cantonments or under municipalities and local boards.(d)Forest guards of the afforestation division when they are placed on foreign service to assist zamindars in the improvement of their waste lands.
