Section 9(1) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(1)The amount of subscription shall be fixed by the subscriber himself subject to the following conditions, namely:-(a)It shall be expressed in whole rupees;(b)It may be any sum, so expressed, not less than 6 per cent of his emoluments and not more than his total emoluments:Provided that in case of a subscriber who has previously been subscribing to a Government Contributory Provident Fund at the higher rate of 81/3 percent, it may be any sum, so expressed, not less than 81/3 per cent of his emoluments and not more than his total emoluments;(c)When an employee elects to subscribe at the minimum rate of 6 per cent, or 81/3 percent, as the case may be, the fraction of a rupee will be rounded to the nearest whole rupee, 50 paisa counting as the next higher rupee.
