Section 4 in The Bihar General Provident Fund Rules, 1948
4. [ [Substituted by Memo No. 4967 F. dated 18.5.1983 (w.e.f. 1.4.83).]
All Government servants in permanent pensionable and non-pensionable service (including probationers) and those temporary Government Servants (including all re-employed pensioners) who have completed one year service, and whose conditions of service, the State Government are competent to determine shall be required to subscribe the minimum subscription. All Government servants shall have to subscribe the minimum prescribed rate during leave: deputation and foreign service.][Explanation deleted vide C. S. No. 1 dated 6.5.1949.]Note 1. - [Deleted by Memo No. 4967 F. dated 18.5.1983 (w.e.f. 1.4.83).]Note 2. - A subscriber may being to pay subscription from the 1st date of the month following that in which he joins the Fund, but in the case of fresh appointment in the middle of a month the subscription may commence from the date of appointment, the amount of subscription being proportionate to the number of days spent on duty in that month. No arrear subscription can be permitted.
