Section 19 in The M.P. General Provident Fund Rules, 1955
19.
(1)A subscriber who desires to substitute a subscription or payment under Clause (a) of Rule 17, may reduce his subscription to the Fund accordingly :Provided that the subscriber shall,-(a)intimate to the Accounts Officer on his pay bill or by letter the fact of, and reason for, the reduction;(b)send to the Accounts Officer, within such period as the Accounts Officer may require, receipts or certified copies of receipts in order to satisfy the Accounts Officer that the amount by which the subscription has been reduced was duly applied for the purposes specified in Clause (a) of Rule 17.(2)A subscriber who desires to withdraw any amount under Clause (b) of Rule 17 shall:-(a)intimate the reason for the withdrawal to the Accounts Officer by letter;(b)make arrangements with the Accounts Officer for the withdrawal;(c)(i)if he is a Gazetted Government servant or one who is on foreign service, send the receipts or certified copies of receipts within one month from the date of withdrawal to the Accounts Officer.(ii)if he is a non-gazetted Government servant, he will submit the premium receipt direct to the head of his office who will in turn furnish to the Accounts Officer a certificate in July each year for the financial year ended 31st March to the effect that all such receipts have been duly produced before him for scrutiny and necessary endorsements have been made thereon regarding no abatement of income-tax.(3)The Accounts Officer shall order the recovery of any amount by which subscriptions have been reduced, or of any amount withdrawn, in respect of which he has not been satisfied in the manner required by Clause (b) of sub-rule (1) and Clause (c) of sub-rule (2) in respect of the year in which the payments should have been made from the emoluments of the subscriber and place it to the credit of the subscriber in the Fund.
