Section 1 in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
1. Short title, commencement and application.
(1)These rules may be called the Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000.(2)They shall be deemed to have come into force on and with effect from the 1st day of July, 1999, in the case of employees of the Panchayat Samitis and Zila Parishads, who were working immediately before that date on whole time regular basis and who opt for these rules, and in the case of employees of the Panchayat Samitis and Zila Parishads, who are appointed on or after the 1st day of July, 1999 on whole time regular basis.(3)They shall apply to the employees of the Panchayat Samitis and Zila Parishads:-(i)Who were working immediately before the 1st of July, 1999 on whole time regular basis and opt for these rules; and(ii)[ Who are appointed on or after the 1st day of July, 1999 but before 1st day of January 2004, on a whole time regular basis.] [Substituted by Notification No. G.S.R. 46/P.A.9/1994/Ss.155, 196 and 227/Amd.(1)/2012, dated 24.8.2012.](4)They shall not apply to the employees of the Panchayat Samitis and Zila Parishads, who were working immediately before the 1st day of July, 1999 and who do not opt for these rules, such employees shall, however, be governed by the Punjab Panchayat Samitis and Zila Parishads Provident Fund Rules, 1965.
