Section 10 in Bihar Contributory Provident Fund Rules, 1948
10.
(1)Government shall with effect from the 31st March of each year, make a contribution to the account of each subscriber:[Deleted vide Not. No. M-1-025/82-4967-F (2), dated 18th May, 1983, Published in Bihar Gazette Part II dated 6.7.1983 at Pg. 525-26].(2)The contribution shall be such percentage to the subscriber's emoluments drawn on duty during the year or period as the case may be, as has been or may be prescribed by Government by general or special order.(3)If a subscriber is on deputation out of India the emoluments which he would have been drawn had he been on duty in India shall, for the purpose of this rule, be deemed to be emoluments drawn on duty.(4)Should a subscriber elect to subscribe during leave salary shall, for the purpose of this rule, be deemed to be emoluments drawn on duty.(5)The amount of contribution payable in respect of a period of foreign service shall unless it is recovered from the foreign employer, be recovered by Government for the subscriber.(6)The amount of contribution payable shall be rounded to the nearest rupee in the manner provided in sub-rule (3) of rule 8.Interest
