Section 9(ii) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(ii)In case of a Subscriber who joined the Corporation prior to the commencement of these Regulations the Corporation shall make a contribution equivalent to 6¼% of the emoluments drawn by him during the period of his continuous service up to the date of commencement of these Regulations, and the arrears of such Subscription by the employees shall be deposited in one lump sum.
