Section 6 in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
6. Conditions of eligibility.-
All temporary employees after a continuous service of one year, all re-employed pensioners (other than those eligible for admission to CPF) and all permanent employees shall subscribe to the Fund:Provided that no such employee as has been required or permitted to subscribe to a Contributory Provident Fund shall be eligible to join or continue as a subscriber to the Fund while he retains his right to subscribe to such a ,Fund:Provided further that such of the temporary employees who have completed continuous service of one year before the 31st March, 1960 shall not subscribe to the Fund from a date earlier than the 1st April, 1960.Explanation.--A temporary employee who completes one year of continuous service on any day of a month shall subscribe to the fund with effect from the subsequent month.Note 1.-Apprentices and Probationers shall be treated as temporary employees for the purpose of this rule.Note 2.-A temporary employee who completes one year of continuous service during the middle of a month shall subscribe to the Fund from the subsequent month.Note 3.-Temporary employee (including Apprentices and Probationers) who have been appointed against regular vacancies and are likely to continue for more than a year may subscribe to the General Provident Fund any time before completion of one year's service.
