(1)The Board shall establish a Provident Fund for its salaried employees.(2)[ The monthly rate of subscription to the Provident Fund and rate of contribution to the account of such subscriber and the rate of interest payable by the Board on subscription shall be such as the Board may determine from time to time:Provided that such employees, who opt for system of grant of gratuity, which existed prior to the coming into force of these rules, shall not be entitled to any relief under this rule.] [Substituted by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983].](3)The advance to a subscriber from the sum standing to his credit in his Provident Fund Account and the manner of repayment thereof shall be in accordance with the rules prescribed from time to time by the State Government for similar classes of its employees.(4)Nothing in this rule shall apply to an employee who has exercised an option under sub-clause (iv) of clause (d) of Rule 70.
