Section 9 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
9. Contribution by the Board.
- The Secretary shall contribute from the fund of Rajasthan Khadi and Village Industries Board to the P.F Account of each subscriber at 6-¼ per cent of the subscribers emoluments drawn during the year during which he subscribed to the Fund [till 30-6-1967 and the rate of contribution to this account shall be 8 per cent with effect from 1-7-1967] [Inserted by No. F. 25(11) 19nd A/62, dated 27-10-1967; published in Rajasthan Gazette Part IV-C, Extraordinary, dated 28-10-1967.]:Provided that:(a)[ If a subscriber resigns the service of the Board before he has completed two years service, he shall not be entitled to contribution, made by Board and interest thereon] [Substituted by No. F. 39(4) Ind/A/1961, dated 31-3-1961; published in Rajasthan Gazette Part IV-C, Order, dated 18-5-1961.].(b)If a subscriber is dismissed or tenders resignation from the service of the Board, or is called upon to resign on account of misconduct or inefficiencies or resigns without one month's notice, the chairman at his own discretion may withhold the whole or any part of the contribution made to his provident fund by the Board and the interest thereon.
