Section 10(2) in The General Provident Fund (U.P.) Rules, 1985
(2)(a)When a subscriber is on foreign service to an Undertaking located in Uttar Pradesh, the above dues shall be recovered and deposited in the State Bank of India through a Treasury Challan every month by such Undertaking.(b)In the case of a subscriber on deputation to an Undertaking located outside Uttar Pradesh the said dues shall be recovered and forwarded to the Account Officer through a Bank Draft of the State Bank of India every month by that Undertaking.(c)When a subscriber is on foreign service to any other institution the foreign employer or the subscriber shall deposit the said dues in the State Bank of India through a Treasury Challan every month if the institution is located in Uttar Pradesh or forwarded the dues to the Account Officer through a Bank Draft of the State Bank of India every month if the institution is located outside Uttar Pradesh.Note. - When the dues are deposited in the State Bank of India through a Treasury Challan, it should be ensured that account number of the subscriber and other relevant particulars are filled in correctly.
