Section 4 in The M.P. General Provident Fund Rules, 1955
4. [ [Substituted by Notification No. G-25/31/95/C/IV, dated 1-3-1996.]
All Government servants, whose conditions of service the Government of Madhya Pradesh is competent to determine, with the exception of those who are on a contract or on re-employment, shall be eligible to subscribe to the fund.Note. - For the purpose of this rule an apprentice who receives stipend shall not be a Government servant while the probations shall be government servants.
