Section 7(1) in The General Provident Fund (U.P.) Rules, 1985
(1)A subscriber shall subscribe monthly to the Fund except during the period when he is under suspension :Provided that when a subscriber, on reinstatement, receives full pay for the period of suspension, he shall pay in one lump sum or in instalments as may be determined, the arrear subscriptions payable for that period. In other cases the subscriber may, at his option, pay and arrear subscriptions for the period of suspension, in one lump sum or in instalments as may be determined :Provided further that a subscriber may, at his option, not subscribe during leave which either does not carry and leave salary or carries leave salary equal to half pay or half average pay.
