Section 3 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
3. Application.
(1)Except as otherwise provided in any rule and subject to the condition that the Management of an aided school executes an agreement in Form I, duly supported by a resolution of the Management to abide by the provisions of these rules and undertaking of the employee in triplicate in Form II and instructions issued by the Government from time to time, these rules shall apply to all the employees who, -(a)are appointed to the aided sanctioned post on or after the 11th day of May, 1998;(b)were working on the aided sanctioned posts immediately before 11th day of May, 1998 and continue to work as such thereafter :Provided that the employees who were appointed to the aided sanctioned posts and have attained the age of superannuation on or after the 11th day of May, 1998 to the date of publication of these rules shall have the right to exercise option in triplicate in Form III as to whether to be governed by these rules or not within a period of three months from the date of publication of these rules in Official Gazette.(2)These rules shall not apply to :-(i)the employees appointed on part-time basis against aided sanctioned posts;(ii)the employees appointed against the posts not sanctioned by the Government;(iii)the employees who retired from the sanctioned posts before the 11th day of May, 1998 and the employee who attained the age of superannuation before the said date except those who have been re-employed by the Department after the age of superannuation on sanctioned posts; and(iv)the employees employed on a leave-gaup arrangement or on ad hoc basis or on contractual basis.
