Section 10(1) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(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 which shall not be less than 6 per cent. of his emoluments and not more than his total emoluments:Provided that in the case of a subscriber who has previously been subscribing to the Employees' State Insurance Corporation ContributoryProvident Fund at the higher rate of 81/3%, it may be any sum so expressed which shall not be a less than 81 / 3% of his total emoluments and not more than his total emoluments;(c)when an employee opts to subscribe at the minimum rate of 6%, or 81/3% per cent., as the case may be, the subscription shall be rounded to the nearest whole rupee and for this purpose, 50 paise and more shall be rounded to the next higher rupee.
