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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(s) 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

(s)"Whole-time employee" means an employee who is appointed in an institution on whole-time basis.