Section 2 in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987
2. Application.
- (i) They shall apply to all the employees of the Punjab State Agricultural Marketing Board and Market Committees, established and constituted under the Punjab Agricultural Produce Market Act, 1961, who join service on or after coming into force of these Rules and such existing employees who opt for these Rules. The latter category of employees shall have to exercise this option in Form 'A' appended to these rules within three months from the date of notification of these rules.[Provided that where an employee has died during the period commencing from the 1st day of April, 1983 ending with the 30th November, 1987 or where an employee, who retired from service during that period but died before that date of commencement of Government of Punjab Department of Agriculture notification No. G.S.R. 22/PA. 23/61/S. 43/Amd./89 dated 8th Feb, 1989, without exercising his option under this rule, his or her spouse or in the absence of such spouse any other family member, may exercise the option in Form B appended to these rules within a period of one year from the date of commencement of the Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity (Amendment) Rules, 1994.] [Proviso to Rule 2(i) added vide G.S.R. 28/P.A. 23/61/S.43Amd. (1)/94 dated 22.4.1994.](ii)[ The employees, who failed to opt for these rules or who opted for these rules, but their options are not becoming available in the record, shall be deemed to have opted for these rules; provided the subscription portion of Employees Contributory Provident Fund alongwith interest accrued thereon in respect of such employees was credited to the General Provident Fund and subsequently such employees had made regular monthly contribution or are making regular monthly contribution towards General Provident Fund.] [Substituted by Notification No.G. S. R. 52/P.A.23/1961/S.43/Amd.(3)/2012, dated 10.9.2012]
