Section 81(5) in The Employees' Provident Funds Scheme, 1952
(5)On re-election of a class of cine-workers exempted under paragraph 27-A to join the fund or on the expiry or cancellation of an order under that paragraph, every cine-worker, who but for such exemption would have become and continued as a member of the Fund, shall forthwith become a member thereof.
