Section 10(3) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(3)In case of the employees who have opted for the Fund under rule 4, the Board concerned shall contribute an amount equal to the total subscription made by the subscriber from the date of his appointment after the date of his option together with interest as provided in sub-rule [(3)] [Corrected by Corrigendum No. Tax/F. 98 (Misc.)/DLB/59, dated 16-10-1971, Published in Rajasthan, Gazette Part IV-C (I), dated 16-12-1971.] of rule 12 either in one sum or in monthly instalments not exceeding six.
