(2)The amount of subscription shall be fixed by the subscriber subject to the following conditions :(a)it shall be expressed in whole rupees;(b)(i)it may be any sum so expressed not less than 6-¼ per cent and not more than 15-¾ per cent of his emoluments;(ii)emoluments for the purpose of this rule shall be calculated at the rate payable on the first of April of the current year :Provided that in the case of a new subscriber the rate of emoluments for the first month shall, until the commencement of the next financial year be taken as hiS emoluments for the purpose of thisProvided further that if the subscriber happens to be on leave or under suspension on the last date on the previous financial year his emoluments shall be calculated at the rate payable in respect of the first day after his return to duty;(iii)the subscriber shall intimate the fixation of the amount of his monthly subscription in each year in writing to the Appointing Authority and Chairman sufficiently in advance of the commencement of the year. The amount of subscription so fixed shall remain unchanged towards the year.
