Section 11(5) in The M.P. General Provident Fund Rules, 1955
(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).]
