Section 8(2) in Bihar Contributory Provident Fund Rules, 1948
(2)The subscriber shall intimate the fixation of the amount of his monthly subscription in each year in the following-(a)if he is on duty on the 31st March, of the preceding year, by the deduction which he makes in this behalf from his pay-bill for that month.(b)if he is on leave, or, under suspension on the 31 March, of the preceding year, by the deduction which he makes in this behalf from his first pay-bill after his return to duty.
