Section 4(i) in RSWC Employees Pension Regulations, 1990
(i)"Excluded employee" means an existing employee on regular time scale/service who is member of the RSWC C.P.F. Scheme and opts to continue to be the member of the said scheme. Person employed on daily labour, work charged on contract and through contractor or any other basis as consultant advisor or counsel for legal, professional or any other purposes shall also be considered as excluded employee.
