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State of Uttar Pradesh - Section

Section 8 in U.P. Contributory Provident Fund Insurance Pension Rules

8.

When an employee who has insured himself under Rule 7, gets into a higher category either due to promotion or fresh appointment, he shall within six months of such promotion/fresh appointment, effect additional insurance to cover the difference :Provided that no such additional insurance need be insisted upon in cases where in the opinion of the Controlling Authority the employee's chances continuing in the higher category' are uncertain.Note. - The terms and conditions raider which a policy will be issued by the Life Insurance Corporation of India/The Postal Life Insurance shall be binding upon the employees.