Section 11 in The M.P. General Provident Fund Rules, 1955
11.
[(1) The amount of subscription shall be fixed by the subscriber, subject to the following conditions-(a)It shall be expressed in whole rupees.(b)It may be any sum so expressed, but it may not be less than twelve percent of the emoluments and not more than his emoluments :Provided that the Government may by order direct for a higher amount to be deposited in subscriber's fund.] [Substituted by Notification No. G-25-2-2000-C-IV, dated 25-2-2000 (w.e.f. 1-4-2000).](2)For the purpose of sub-rule (1) the emoluments of a subscriber shall be :-(a)in the case of a subscriber who was in Government service on the 31st March of the preceding year, the emoluments to which he was entitled on that date, provided as follows :-(i)If the subscriber was on leave on the said date and elected not to subscribe during such leave or was under suspension on the said date, his emoluments shall be the emoluments to which he was entitled on the first day after his return to duty;(ii)if the subscriber was on deputation out of India on the said date or was on leave on the said date and continues to be on leave and has elected to subscribe during such leave, his emoluments shall be the emoluments to which he would have been entitled had he been on duty in India;(iii)if the subscriber joined the Fund for the first time under the operation of Rules 5 and 6 on a day subsequent to the said date, his emoluments shall be the emoluments to which he was entitled on such subsequent date;(b)in the case of a subscriber who was not in Government service on the 31st March of the preceding year, the emoluments to which he was entitled on the first day of his service or, if he joined the Fund for the first time under the operation of Rule 6 on a date subsequent to the first day of his service, the emoluments to which he was entitled on such subsequent date.(3)The subscriber shall intimate the fixation of the amount of his monthly subscription in each year in the following manner :-(a)if he was on duty on the 31st March of the preceding year, by the deduction which he makes in this behalf from his pay bill for that month;(b)if he was on leave on the 31st March of the preceding year and elected not to subscribe during such leave, or was under suspension on that date, by the deduction which he makes in this behalf from his first pay bill after his return to duty;(c)if he has entered Government service for the first time during the year, or if he is compulsorily required to join the Fund from a particular date under Rule 5, or joins the Fund for the first time, by the deduction which he makes in this behalf from his pay bill for the month during which he joins the Fund;(d)if he was on leave on the 31st March of the preceding year, and continues to be on leave and has elected to subscribe during such leave, by the deduction which he causes to be made in this behalf from his salary bill for that month;(e)if he was on foreign service on 31st March of the preceding year, by the amount credited by him into the treasury on account of subscription for the month of April in the current year.(4)[ The amount of subscription once fixed by a subscriber shall not vary, during the course of the year on account of any increase or decrease in the rate of his pay which might ultimately have been found to be due in respect of the 31st March preceding or which might have taken place during the year.(5)The amount of subscription may be changed during the year only under the following circumstances :-(a)If a subscriber is on duty for a part of a month and on leave for the remainder of that month and if he 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.(b)If a subscriber dies during the course of a month, no subscription should be recovered for that month from subscriber's emoluments.(c)If a change is covered under any proviso to Clause (b) of sub-rule (1).]
