Section 7(1) in State Bank of India Employees Provident Fund Regulations, 2015
(1)Save as provided in sub-regulation (2), every permanent employee including a permanent part-time employee, who is required by the Bank to work for more than six hours a week in the service of the Bank, is entitled to contributory provident fund benefits under the terms and conditions or his service and shall become a member of the Fund from -(a)the date from which he is confirmed in the service of the Bank, or(b)the date from which he may be required to become a member of the Fund under the terms and conditions of his service.
