Section 9 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
9.
An employee who delays, without valid reasons, to comply with the provisions of Rules 7 and 8 shall forfeit all claims to his service prior to the date of Insurance, being counted for pension. Rules 7 and 8 will not apply to an employee who is declared ineligible for insurance as 'bad life' by the Life Insurance Corporation of India or the Postal Life Insurance or to persons belonging to religious orders which prohibit its followers from taking insurance policies.
