Section 9 in U.P. Contributory Provident Fund Insurance Pension Rules
9.
An employee who delays without valid reasons, to comply with the provisions of Rules 7 and 8 shall forfeit all claims to his service prior, to the date of Insurance, being counted for pension. Rules 7 and 8 will not apply to an employee who is declared ineligible for Insurance as bad life by the Life Insurance Corporation of India or the Postal Life Insurance or to persons belonging to religious orders winch prohibit its followers from taking insurance policies.
