Section 9(4) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(4)Notwithstanding anything contained in any other law for the time being in force but subject to the provisions of this Act and the rules made thereunder, the employer shall be entitled to recover from the employee the employee's contribution by deduction from his wages, and not otherwise; and such deduction shall be deemed to be a deduction authorised by or under the Payment of Wages Act, 1936 (No. 4 of 1936) :Provided that no such deduction shall be made in excess of the amount of the contribution payable by such employee, nor shall it be made from any wages other than the wages for the month of June and December;Provided further that, if through inadvertence or for unavoidable circumstances to be recorded in writing no deduction has been made from the wages of an employee for the months aforesaid, such deduction may be made from the wages of such employees for any subsequent month or months after intimation in writing to the Inspector.
