Section 91 in The U.P. Co-operative Societies Employees Service Regulations, 1975
91. Provident Fund.
- (i) Where a co-operative society has in accordance with the provisions of Rules contained in Chapter XVI of the Uttar Pradesh Co-operative Societies Rules, 1968 established a Contributory Provident Fund, the employees of such Co-operative society shall make contribution to such fund in accordance with the provisions of the said rules and the bye-laws of the co-operative society concerned.(ii)Where it is not obligatory for a co-operative society to establish Contributory Provident Fund in accordance with the provisions of rules referred to in clause (i) above, the employee of such society, shall on completion of twelve months' continuous service, contribute or subscribe each month at least five paise in a rupee of his salary to a fund to be called General Provident Fund for the employees. The subscription or contribution made to such fund, shall be subject to the condition that the total amount of monthly contribution or subscription payable should be rounded to the nearest rupee.
