Section 8(2) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
(2)For the purpose of clause (1), the emoluments of a subscriber shall be :-(a)In the case of subscriber who was in service of the Board on the 31st March of the preceding year, the emoluments to which he was entitled on that date; provided as follows :-(i)If the subscriber was on leave on the said date and elected not to subscribe during such leave or was under suspension on said date, his emoluments shall be the emoluments to which he was entitled on the first day after his return to duty;(ii)If the subscriber joined the fund for the first time his emoluments shall be the emoluments to which he was entitled on the date of joining the Fund.(b)In the case of a subscriber who was not in Board's service on the 31st March of the preceding year, the emoluments to which he was entitled on the first day of his service or if he joined the Fund for the first time on a date subsequent to the first day of his service, the emoluments to which he was entitled on such subsequent date :Provided that, if the emoluments of the subscriber are of fluctuating nature, they shall be calculated in such manner as the competent authority may direct.
