(1)This scheme shall apply to all the employees, excepting those who do not opt in term of clause 4 (subject to the condition that the Managing Committee of a Privately Managed Recognised Aided School, executes an agreement in Form-I duly supported by a resolution of the Managing Committee to abide by the provisions of this Scheme and instructions, issued by the Department from time to time), who, -(a)are appointed to the aided posts on or after the fifth day of February, 1987; and(b)were working on aided posts immediately before the fifth day of February, 1987 and continue to work as such after that date.Provided that the employees who were appointed to the aided posts :-(i)before the fifth day of February, 1987, and who have attained or will attain the age of superannuation on or after that date; and(ii)on or after the fifth day of February, 1987, but before the 16th day of January, 1991;shall have the right to opt within a period of four months from the date of publication of this Scheme to be or not to be governed by the provisions of the Scheme.(2)The Scheme shall not apply to, -(i)the employees appointed on part-time basis against aided posts;(ii)The employees who retired from the aided posts before the 5th day of February, 1987 and the employees who attained the age of superannuation before the fifth day of February, 1987 and were re-employed on the aided posts;(iii)the employees who are governed by the Contributory Provident Fund;(iv)the employees employed on a leave-gap arrangement on ad hoc basis.
