Section 9(3) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(3)The subscriber shall intimate the fixation of the amount of his monthly subscription in each year in the following manner:-(a)If he was on duty on the 31st day of March of the preceding year, by the deduction which he makes or causes to be made in this behalf from his pay bill for that month;(b)If he was on leave on the 31st day of March of the preceding year and elected not to subscribe during such leave, or was under suspension on that date, by the deduction which he makes or causes to be made in this behalf from his first pay bill after his return to duty;(c)If he has entered service of the Board for the first time during the year, by the deduction which he makes or causes to be made in this behalf, from his pay bill for the month during which he joins the Fund;(d)If he was on leave on the 31st day of March of the preceding year and continues to be on leave and has elected to subscribe during such leave, or if he was on foreign service on the 31st March of the preceding year, by the deduction which he causes to be made in this behalf from his salary bill for that month.
