Section 7 in U.P. Contributory Provident Fund Insurance Pension Rules
7.
Every employee referred to in sub-rule (b) of Rule 4 who elects these rules or a temporary employee on his confirmation, within a period of one year of his/her election of these rules or confirmation, as the case may be, shall be insured his/her life with the Life Insurance Corporation of India or the Postal Life Insurance for a Policy maturing at the age of compulsory retirement for an amount not less than that specified against his/her category in 'Appendix A' and keep the policy alive and unencumbered :Provided that an employee who has already taken out such a policy need not take out a fresh one under this rule if the Policy is alive and un-encumbered :Provided also that an employee who has already completed 40 years of age on October 1, 1964, or who may be recruited after that age shall be exempted from this rule.
