(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.
