Section 34(a) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(a)the minimum amount of subscription to be made by the member of the service to the fund shall be an amount calculated at die rate in "prescribed percentage" of his emoluments (which term shall mean pay, leave salary or subsistence grant as defined in Financial Hand Book, Volume II) and the contribution thereto, if any, to be made by the Authority shall be at the rate of "prescribed per cent" of the said emoluments both amount being separately rounded of the nearest whole Rupee (Fifty paise or more counting as the next higher rupee). "Prescribed percentage" relating to minimum amount of subscription to be made by the member of service and contribution of Authority shall be determined by the order of Government as per applicable laws and rules.
