Section 7 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
7. Subscriber to Fund.
- (i) Every employee of the Corporation shall subscribe to the Fund:-(a)In case of an employee who has completed the period of his probation and one year's continuous service at the time of commencement of these regulations from the date of such commencement;(b)In any other case, from the beginning of the month following that in which he completes one year's continuous service or from the beginning of the month following that in which he completes his period of probation, whichever is later:Provided that nothing in this sub-regulation (i) and any other person in receipt of other than casual remuneration from the Corporation may subscribe to the Fund if so permitted by the committee.
