Section 94 in Gujarat State Council for Physiotherapy Rules, 2013
94. Provident fund.
(1)The Council shall establish a provident fund, which shall be administered, maintained and used in accordance with the rules made in that behalf.(2). The provident fund of the Gujarat physiotherapy Council shall be merged and form part of the provident fund established under this rules.(3)Subscription to the provident fund shall be compulsory for all permanent officers of the Council and for all temporary officers and servants, who have put in more than one year's continuous service.
