Section 4(3) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(3)The provisions of the Employees' Provident Fund Scheme, 1952 made under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952) and gratuity as applicable to statutory bodies under the Central Government, shall apply to the employees of the Bureau.
