Section 16 in The Rajasthan Municipalities (Class IV Service) Rules, 1964
16. Pension and Provident Fund.
- All persons holding Class IV posts in the Board including those who have since before the enforcement of these rules, been regular subscribers to a contributory provident fund, shall subscribe to that fund in accordance with the rules applicable thereto and the contribution, if any, of the Board on that account shall be determined in accordance with the provisions applicable to the fund.All Class IV employees holding posts on pensionable basis in any Board will be governed by the rules existing in the respective Board on 1-11-1956 unless any employee opts to contribute to the provident fund in lieu of the benefit of pension, within a period of two months from the date of commencement of these rules and the contribution to be paid by the Board on account of such pension shall be determined according to rules.
