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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2)(a) in The M.P. General Provident Fund Rules, 1955

(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;