Section 2(2) in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002
2.2These rules shall not apply to :(a)An employee appointed on part time/contract basis against aided post.(b)An employee who has attained the age of superannuation from the aided post before the notification of these rules.(c)An employee who is not governed by the contributory provident fund.(d)An employee appointed in a stop-gap arrangement on ad hoc basis.(e)An employee who is not covered under grant-in-aid scheme and is paid out of management/amalgamated funds.
