Section 41(1) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(1)Subscription to the Fund.(a)Every employee of Vishwavidyalaya shall be entitled and required to become a subscriber to the Fund from the beginning of the month following that in which he had completed one year s continuous service except those absorbed in Vishwavidyalaya service under Section 57 of the Act and have opted for Pension and General Provident Fund Scheme of retirement benefit :Provided that an employee who has been admitted to the benefits of the Provident Fund in terms of the provisions of foregoing para shall have the option within 60 (sixty) days of his completing one year's continuous service to make subscription from the date of his appointment in the Vishwavidyalaya and in that case the Vishwavidyalaya shall also contributes to his account the sum at such rate as prescribed under these Statutes. The arrears of subscription shall be recovered in suitable monthly instalments :Provided further that nothing in this paragraph shall apply to an employee employed on contract unless the term of his contract otherwise provide.(b)Any employee excluded by sub-para (a) and any other person in receipt of other than casual remuneration from the Vishwavidyalaya may also subscribe to the Fund, if so permitted by the Committee.
