Section 32B(4) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
(4)Every institution shall calculate the total annual subscriptions of all the employees, draw the amount from the General Funds of Institutions and remit the amount in advance to the Commissioner before the end of July of every year and such annual subscription so paid by the institution on behalf of its servants shall be recovered from the salary of the employees every month as mentioned above.
