Section 9 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
9. Rate of subscriptions.
(1)The amount of subscription shall be fixed by the subscriber himself subject to the following conditions, namely:-(a)It shall be expressed in whole rupees;(b)It may be any sum, so expressed, not less than 6 per cent of his emoluments and not more than his total emoluments:Provided that in case of a subscriber who has previously been subscribing to a Government Contributory Provident Fund at the higher rate of 81/3 percent, it may be any sum, so expressed, not less than 81/3 per cent of his emoluments and not more than his total emoluments;(c)When an employee elects to subscribe at the minimum rate of 6 per cent, or 81/3 percent, as the case may be, the fraction of a rupee will be rounded to the nearest whole rupee, 50 paisa counting as the next higher rupee.(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 service of the Board on the 31st day of March of the preceding year, the emoluments to which he was entitled on that date:Provided that-(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 emoluments to which he would have been entitled had he been on duty in India;(b)In the case of a subscriber who was not in service of the Board on the 31st day of March of the preceding year, the emoluments to which he was entitled on the day he joins the Fund.(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 day of March of the preceding year, by the deduction which he makes or causes to be made in this behalf from his pay bill for that month;(b)If he was on leave on the 31st day of 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 or causes to be made in this behalf from his first pay bill after his return to duty;(c)If he has entered service of the Board for the first time during the year, by the deduction which he makes or causes to be made 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 day of March of the preceding year and continues to be on leave and has elected to subscribe during such leave, or if he was on foreign service on the 31st March of the preceding year, by the deduction which he causes to be made in this behalf from his salary bill for that month.(4)The amount of subscription so fixed may be -(a)reduced once at any time during the course of the year;(b)enhanced twice during the course of the year; or(c)reduced and enhanced as aforesaid:Provided that when the amount of subscription is so reduced it shall not be less than the minimum prescribed in sub-rule (1):Provided further that if a subscriber is on leave without pay or leave on half pay or half average pay for part of a calendar month and he has elected not to subscribe during such leave, the amount of subscription payable shall be proportionate to the number of days spent on duty including leave, if any, other than leave of the nature referred to above.
