Section 8 in The Maharashtra Industrial Development Rules, 1962
8. Provident Fund.
- The Chief Executive Officer or the Chief Accounts Officer who -(a)is a Government servant deputed on foreign service conditions to the Corporation and who has been admitted to the provident fund maintained by Government shall so long as he is in Government service, be entitled to continue to subscribe to the said fund upon the same terms and conditions and, subject to the same rules, as apply to Government servants; and(b)is not a Government servant, or being in Government service, has ceased to be in Government service, shall be entitled to the benefit of the provident fund of the Corporation maintained under the Regulations.
