Section 17 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
17. Provisions for provident fund in respect of a Member who was in the service of the Central or a State Government.
- A Member who on the date of his appointment to the Board was in the Service of the Central or a State Government and who has been admitted to the benefits of a Contributory Provident Fund, may continue to subscribe to that fund until the date on which he must compulsorily retire according to the rules applicable to him in his service. The employer's contributions payable to the Fund, shall as from the date of the member's appointment to the Board, be payable by the Government on the basis of the emoluments which he would have drawn in the post which he held immediately before such appointment:Provided that if the pension equivalent of Government contribution to the Contributory Provident Fund together with interest thereon falls short of the amount of the pension admissible to a Member in respect of the service rendered by him as such, such Member may, at his option, come under the pension scheme under rule 15.Explanation I. - A Member exercising his option under the above proviso shall communicate his option in writing to the State Government during his tenure as such Member, the option once exercised shall be final.Explanation II. - If a Member exercising his option has received any benefits of Contributory Provident Fund on retirement from service under the Central or a State Government, he shall not become eligible for pension under these rules unless he refunds in lump sum the Government contribution to that Provident Fund with interest thereon together with other retirement benefits, if any.
