Section 7(2) in The General Provident Fund (U.P.) Rules, 1985
(2)The subscriber shall intimate his election not to subscribe during the leave referred to in the second proviso to sub-rule (1) in the following manner:(a)If he is an officer who draws his own pay bills, by making no deduction on account of subscription in his first pay bill drawn after proceeding on leave;(b)If he is not an officer who draws his own pay bills, by written communication to the Head of his office before he proceeds on leave.Failure to make due and timely intimation shall be deemed to constitute an election to subscribe. The option of a subscriber intimated under this sub-rule shall be final.
