Section 13 in The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006
13. Contributory Provident Fund.
(1)Members of the Service shall be entitled to contribute to the Provident Fund of the Municipality where they are employed like other subscriber of the of the Municipality.(2)A separate account of Provident Fund shall be maintained for each subscriber by the Municipality where he may be serving for the time being : Provided that the Government may, if it so decides, make arrangements for centralized accounting of the Provident Fund.
