Section 2 in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002
2. Application and Eligibility.
- Except as otherwise provided in any other rule, these rules shall apply to all employees of the Private Affiliated Aided Colleges, who:-(a)Are appointed to the aided post.(b)Were working on the aided posts and attaining the age of superannuation on these posts shall have the right to exercise option as to whether to be governed by these rules or not, within period of four months from the date of notification of these rules in Government Gazette.2.2These rules shall not apply to :(a)An employee appointed on part time/contract basis against aided post.(b)An employee who has attained the age of superannuation from the aided post before the notification of these rules.(c)An employee who is not governed by the contributory provident fund.(d)An employee appointed in a stop-gap arrangement on ad hoc basis.(e)An employee who is not covered under grant-in-aid scheme and is paid out of management/amalgamated funds.2.3The option under clause 2.1(a) above shall have to be exercised in triplicate in prescribed Form, so as to reach the Chairman of the Trust through the Principal of the college, within four months from date of notification of these rules in the government gazette or from the date of appointment in case of new incumbents, whichever is applicable, provided that;(a)In the case of an employee who, on the date of notification of these rules, was abroad or on leave, the option shall be exercised within a period of two months, from the date of his taking over the charge of his post;(b)Where an employee is under suspension, on the date of notification of these rules, the option shall be exercised within a period of two months from the date of joining after re-instatement;(c)An option once exercised shall be final. If an employee fails to exercise his option under these rules within the specified period he shall be deemed to have opted out of these rules; and(d)An employee who dies without exercising his option, the legal heir of such employee who is entitled to receive pension under these rules shall exercise option subject to the condition that the legal heir shall have to deposit the amount already received by them or by the deceased under Contributory Provident Fund Scheme, alongwith up to date interest at the rate determined by the Chairman of the Trust while submitting their option to the Competent Authority.
