Section 41 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
41. Pension and Contributory Provident Fund.
(1)The employees of the Institute except those on deputation or on foreign service to the Institute who, before exercising their option to be an employee of the Institute were appointed to various posts under the Central Government prior to 1st January, 2004, and are entitled to pension and other pensionary benefits under the Central Civil Service (Pension) Rules, 1972 and the General Provident Fund (Central Services) Rules, 1960 shall continue to be governed by the said rules.(2)The employees of the Institute except those on deputation or on foreign service, but including those who before exercising their option to be an employee of the institute were appointed on or after 1st January, 2004 under the Central Government, shall be governed by the scheme as may be formulated by the institute on the lines of those in the All India Institute of Medical Sciences, New Delhi and the Post-Graduate Institute of Medical Education and Research, Chandigarh and as per the instructions of the Central Government for employees appointed on or after the said 1st January, 2004 under the Central Government.
