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State of Haryana - Section

Section 7 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

7. Conditions and rates of subscriptions.

- (i) Every subscriber shall subscribe monthly to the fund when on duty.
(ii)A subscriber may, at his option, not subscribe during leave.
(iii)The subscriber shall intimate his election not to subscribe during leave in the following manner :-
(a)If he is an employee of the Board 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 employee of the Board 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 clause shall be final.