Section 7 in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
7. Rates of subscription.
- The rate of subscription shall be fixed by the subscriber himself/herself and communicated to the Administrators in the form set forth in Schedule III to these regulations, the amount of any such subscription may be,any sum not less than [ten per cent] [Substituted vide Orissa Gazette No. 1369, dated 6.12.1995, w.e.f. 1.6.1989.] of his/her emoluments and not more than 16 per cent. Such subscriptions shall be deducted by the Corporation from the pay payable to the subscriber every month, the amount of such deduction being rounded off to the nearest whole rupee (fifty Paise continuing as the next higher rupee). The Corporation's contribution will remain fixed as provided under Regulation No. 9. The rate once fixed by the subscriber shall remain unaltered throughout one year thereafter.
