Section 94 in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
94. [ Subscription to the SEBI Provident Fund or the SEBI New Pension Scheme. [Substituted by Notification No. SEBI/LAD-NRO/GN/2016-17/016, dated 29.11.2016.]
(1)Unless otherwise specified in these regulations, every employee shall become a member of the SEBI Employee's Provident Fund and shall agree to be bound by the Rules of the Fund.(2)Notwithstanding anything contained in sub-regulation (1), every whole time employee joining the services of the Board, on and from such date, as may be specified, shall only become a member of the SEBI New Pension Scheme and shall agree to be bound by the Rules of the Scheme.(3)Every whole time employee of the Board who is a member of the SEBI Employees Provident Fund, prior to such date as may be specified, shall be given an option to remain a member of the SEBI Employees Provident Fund or to become a member of the SEBI New Pension Scheme, in such manner as may be specified.]
