Section 17 in Bihar Contributory Provident Fund Rules, 1948
17.
(1)A subscriber who desires to substitute a subscription, or payment under clause (a) of rule 15, may reduce his subscription to the Fund accordingly:Provided that the subscriber shall-(a)intimate to the Account Officer on his pay bill, or by letter the fact of and reason for, the reduction;(b)send to the Account Officer, within such period as the Account Officer may require, receipts or certified copies of receipts in order to satisfy the Account Officer, that the amount by which the subscription has been reduced was fully applied for the purposes specified in clause (a) of rule 15.(2)A subscriber who desires to withdraw any amount under clause (b) of rule 15 shall-(a)intimate the reason for the withdrawal, to the Account Officer by letter;(b)make arrangements with the Account Officer for the withdrawal;(c)send to the Account Officer, within such period as the Account Officer may require, receipts or certified copies of receipts in order to satisfy the Account Officer, that the amount withdrawn was duly applied for the purpose specified in clause (b) of rule 15.(3)The Account Officer shall order the recovery of any amount by which subscriptions have been reduced, or any amount withdrawn, in respect of which he has not been satisfied in the manner required by clause (b) of sub-rule (1) and clause (b) of sub-rule (2) with interest thereon at the rate provided in rule 11, from the emoluments of the subscriber and place it to the credit of the subscriber in the Fund.
