Section 3 in RSWC Employees Pension Regulations, 1990
3. [ Extent of application. [Substituted by Notification No. RSWC/Adm./Contributory Pension Scheme/2004/ 5743, dated 25-4-2005, Published in Rajasthan Gazette, Extraordinary, Part 7, dated 28-4-2005, page 18.]
- These Regulations shall apply to all the employees of the Corporation except those who opt to continue as the member of the RSWC Employees C.P.F. Scheme and/or the employees appointed on or after 01-01-2004. 'Employee' means any person who is in the service of the Corporation but does not include:-(i)daily labour, work charged or casual employee,(ii)and persons engaged on contract or retention-cum-fee.(iii)part-time or any other basis as consultant, advisor or counsel for legal, professional or any other purpose.]
