Section 23 in The Bar Council of Bihar Rules, 1962
23.
(a)Every subscriber shall subscribe monthly to the Fund when on duty;(b)A subscriber while on earned leave, shall continue to contribute to the fund. A subscriber on any other leave with pay may, at his option, contribute to the Fund while he is on leave. A subscriber on leave without pay shall not be permitted to contribute to the Fund while he is on leave;(c)No contribution shall be made out of the Bar Council Funds for any period during which a subscriber does not, or is not permitted to subscribe to the Fund;(d)Subscription by a subscriber shall be deducted every month from the salary payable to the subscriber and the amount so deducted shall be deposited in the Provident Fund Account.
