Section 9 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
9. Contribution by Corporation.
- (i) Save as otherwise provided in these Regulations, the Corporation shall contribute every month, a sum equal to 7% (Seven per cent) of the Subscriber's emoluments drawn on duty or on leave, as the case may be to his account in the Fund :[Provided that in the case of a probationary or temporary employee Subscribing under clause (ii) of Regulation 6, who is Subsequently taken into the permanent employment of the Corporation, the Corporation shall contribute, on the employee being made permanent, a sum equal to the amount Subscribed by him during his probationary/temporary service.] [Added vide Notification dated 13-6-1974.](ii)In case of a Subscriber who joined the Corporation prior to the commencement of these Regulations the Corporation shall make a contribution equivalent to 6¼% of the emoluments drawn by him during the period of his continuous service up to the date of commencement of these Regulations, and the arrears of such Subscription by the employees shall be deposited in one lump sum.
