Section 8(3) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
(3)The subscriber shall intimate the fixation of the amount of his monthly subscription in each year in the following manners :-(a)If he was 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 was on leave on the 31st March of the preceding year and elected not to subscribe during such leave or was under suspension on that date, by the deduction which he makes in this behalf from his first pay bill after his return to duty.(c)If he has entered service of the Board for the first time during the year or joins the Fund for the first time by the deduction which he makes in this behalf from his pay bill for the month during which he joins the Fund.(d)If he has been on leave on the 31st March of the preceding year and continues to be on leave and has elected to subscribe during such leave by the deduction which he causes to be made in this behalf from his pay bill for that month.(e)If his emoluments are of the nature referred to in the proviso to clause (2) in such manner as the competent authority may direct.
