Section 10(3) in The General Provident Fund (U.P.) Rules, 1985
(3)If a subscriber fails to subscribe with effect from the date on which he is required to join the Fund or is in default in any month or months during the course of a year otherwise than as provided in Rule 7, the total amount due to the Fund on account of arrears of subscription shall forthwith be paid by the subscriber to the Fund or in default, be recovered by deduction from his emoluments in instalments or otherwise, as may be directed by the authority specified in paragraph 1 of the Second Schedule.
