Section 6 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
6. Membership.
- (i) Every permanent employee of the Corporation shall be bound to Subscribe to the Fund.(ii)[ A probationary or temporary employee may also Subscribe to the Fund, if he desires to do so.] [Inserted vide Notification dated 13-6-1974.](iii)[] [Re-numbered vide Notification dated 13-6-1974.] Every employee on becoming a Subscriber to the Fund shall execute an agreement in the form set forth in Schedule IV to these Regulations.
