Section 2(f) in The Employees' Provident Funds Scheme, 1952
(f)"excluded employee" means-(i)[ an employee who, having been a member of the Fund, withdrew the full amount of his accumulations in the Fund under [clause (a) or (c) of] [Substituted by G.S.R. 1845, dated 28.12.1963 (w.e.f 30.11.1963).][sub-paragraph (1) of paragraph 69;] [Substituted by G.S.R. 1845, dated 28.12.1963 (w.e.f 30.11.1963).](ii)[ an employee whose pay at the time he is otherwise entitled to become a member of the Fund, exceeds [six thousand and five hundred rupees] [Substituted by S.R.O. 1337, dated 16.4.1957 (w.e.f. 31.5.1957).][per month.] [Substituted by S.R.O. 1337, dated 16.4.1957 (w.e.f. 31.5.1957).]
