Section 53(2) in First Statutes of the University of Udaipur
(2)It shall be at the discretion of the insured employee to continue to maintain his policy by payment of premiums regularly.The premiums may be paid direct into the Treasury by means of challans creditable to the appropriate head or it shall lie recoverable by the comptroller from the salary of the employee concerned and remitted to the Treasury for being credited to the appropriate head.
