Section 2(ii) in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987
(ii)[ The employees, who failed to opt for these rules or who opted for these rules, but their options are not becoming available in the record, shall be deemed to have opted for these rules; provided the subscription portion of Employees Contributory Provident Fund alongwith interest accrued thereon in respect of such employees was credited to the General Provident Fund and subsequently such employees had made regular monthly contribution or are making regular monthly contribution towards General Provident Fund.] [Substituted by Notification No.G. S. R. 52/P.A.23/1961/S.43/Amd.(3)/2012, dated 10.9.2012]
