Section 4(h) in RSWC Employees Pension Regulations, 1990
(h)"Existing Employee" means an employee who is already in the regular time scale/service the Corporation on or before the commencement of the RSWC Pension Regulations, excluding-(i)daily labour, work charged or casual employee,(ii)and persons engaged on contract or retention-cum-fee.(iii)part-time or any other basis as consultant, advisor or counsel for legal professional or any other purposes.
