Section 13(1) in The Bihar General Provident Fund Rules, 1948
(1)When emoluments are drawn from a Government Treasury in India or from the Home or a Colonial Treasury, recovery of subscriptions on accounts of these emoluments and of the principal and interest of advances, shall be made from the emoluments themselves; except that when emoluments other than sterling overseas pay are so drawn in India, deduction in respect of sterling overseas pay, when admissible be made in India.
