Section 12(3) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(3)Notwithstanding anything contained in sub-section (1), the provisions of this Act shall not apply to–(a)the schemes or funds under–(i)the Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 (46 of 1948);(ii)the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952);(iii)the Seamen’s Provident Fund Act, 1966 (4 of 1966);(iv)the Assam Tea Plantations Provident Fund and Pension Fund Scheme Act, 1955 (Assam Act X of 1955); and(v)the Jammu and Kashmir Employees’ Provident Funds Act, 1961 (Jammu and Kashmir Act XV of 1961);(b)contracts referred to in sub-section (11) of section 2 of the Insurance Act, 1938 (4 of 1938);(c)any other pension scheme, which the Central Government may, by notification, exempt from the application of this Act;(d)persons appointed before the 1st day of January, 2004 to public services in connection with the affairs of the Union, or to All-India Services constituted under section 2A of the All-India Services Act, 1951 (61 of 1951);(e)persons appointed to public services in connection with the affairs of any State, or such Union territories as may be specified by notification by the Central Government.
