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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(2) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(2)Rate of Subscription. - (a) The subscriber shall subscribe monthly to the Fund at such rate of his pay not being less than 10% as may be fixed by him from time to time. The application for fixing the rate of subscription shall be made in the prescribed form. Such subscription shall be deducted by the Vishwavidyalaya from the pay payable to the subscriber every month in amounts rounded off to the nearest rupee. The Vishwavidyalaya's contribution will remain fixed as provided by the Statutes.
(b)Within the above limits, the subscriber can change the rate of subscription with effect from the commencement of each financial year.
(c)The rate of subscription once fixed shall remain unaltered throughout the year.
(d)Notwithstanding anything contained in clauses (a) to (c) of Paragraph 41 (2) employees shall subscribe monthly to the Fund, such portions of the Dearness Allowance as may from time to time be directed by the Vice-Chancellor in this behalf. No contribution shall be payable by the Vishwavidyalaya on account of such subscription.