(5)The amount of subscription so fixed shall remain unchanged throughout the year:Provided that (i) if a subscriber is on duty for a part of a month and on leave for the reminder of that month and if he has elected not to subscribe during leave, and (ii) if a probationer or an approved probationer who has been required or permitted by the Council to subscribe to the Fund is on duty only for a part of a month and has elected not to subscribe during leave, the amount of the subscription payable shall be proportionate to the number of days spent on duty in the month.
