Section 16B in RSWC Employees General Provident Fund Regulations, 1990
16B.
(1)If the total amount of any subscriptions or payments substituted under clause (a) of Rule 16-A is less than the amount of the minimum subscriptions payable to the Fund the difference shall be rounded to the nearest rupee and paid by the subscriber as a subscription to the Fund.(2)If the subscriber withdraws any amount standing to his credit in the Fund for any of the purposes specified in clause (b) of Rule 16-A, he shall subject to his option under clause (d) of that rule, continue to pay to the Fund the subscription payable provided that no subscription shall be payable by a employee of the corporation who has ceased to subscribe to the Fund.
