Section 8 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
8. Conditions of subscription.
(1)A subscriber shall subscribe monthly to the Fund when on duty but not during a period of suspension:Provided that a subscriber on reinstatement after a period of suspension shall be allowed the option of paying in one lump sum, or in installments, any sum not exceeding the maximum amount of arrears of subscriptions payable for that period.(2)A subscriber may, at his option, not subscribe during leave which either does not carry any leave salary or carries leave salary equal to or less than half pay or half average pay.(3)A subscriber need not subscribe during a period treated as dies-non.(4)(a)The subscriber shall intimate his election not to subscribe during the leave referred to in sub-rule (2) by written communication to the Chief Accounts Officer before he proceeds on leave;(b)Failure to give due and timely intimation shall be deemed to constitute an election to subscribe;(c)The option of a subscriber intimated under this sub-rule shall be final.(5)A subscriber who has, under rule 18, withdrawn the amount standing to his credit in the Fund shall not subscribe to the Fund after such withdrawal unless he returns to duty.
