Section 3(c) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(c)"Employee" means any person who is employed for wages in any kind of work manual or otherwise, in or in connection with the work of the establishment and who gets his wages from the employer but does not include :(i)Employees of the contractor.(ii)Persons engaged on/work charge establishment and NMR to whom the EPF Act, is applicable.(iii)Persons who have opted for joining or continuing the membership under the Employees Provident Fund and Miscellaneous Provisions, Act, 1952.(iv)Persons who have attained the age of superannuation.
