Section 14(d) in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965
(d)The competent authority shall not make any payment on behalf of the subscriber to Insurance Companies nor shall it take steps to keep the policy alive. If a subscriber certifies every month at the time of the preparation of the pay bill that the monthly premium payable by him to the Insurance Company is not less than the amount of his subscription under rule 5, the Chairman shall accept the same. He can, however, demand and scrutinise at any time, the premium receipts or certifies copies thereof showing that such payment have actually been made to the insurance companies. In the event of the insurant not furnishing the same, the Administrator shall make the necessary deductions from the subscriber's pay for deposit in his fund. Should the subscriber prefer to do so, he may apply for an advance from the fund for payment of his quarterly, half yearly or yearly premia. The advance given for payment of such premia shall not be treated as an advance given under rule 10.
