Section 18 in The M.P. General Provident Fund Rules, 1955
18.
(1)If the total amount of any subscriptions or payments substituted under Clause (a) of Rule 17 is less than the amount of the minimum subscription payable to the Fund under Rule 11 (1), the difference shall be rounded off to the nearest rupee in the manner provided in Clause (iv) of sub-rule (2) of Rue 14, 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 17, he shall, subject to his option under clause (a) of that rule, continue to pay to the Fund the subscription payable under Rule 11 :Provided that no subscription shall be payable by a Government servant who in exercise of the option allowed by Rule 7 (i) has ceased to subscribe to the Fund.
