Subscriptions to the fund shall be compulsory on such of the permanent officers or servants of the Council as are Classed I, II and III or as are, in the opinion of the Council, likely to hold a temporary post in such services for not less than three years and who required by the Council to subscribe to the fund and on such of the probationers and approved probationers in such services as are required to subscribe to provident fund by or under any rule or regulation with the following exceptions -(a)employees for whom the Council is paying pensionary contribution; and(b)employees entitled to pension from Government or from the Council under the orders of Government.But no such employee shall be qualified to contribute to the Provident Fund before he attains the age of twenty.Note. - The following classes of employees to continue to subscribe to the Provident Fund-(i)Persons who are holding posts which have been classified as Class IV if they were subscribing to the fund prior to the coming into force of these rules.(ii)Persons who were subscribing to the fund but whose posts have, as a result of the change of designations and scales of pay of posts by competent authority, been reduced to Class IV.Explanation. - (1) Subscribers to the provident fund who are transferred temporarily to non-qualifying service may continue to subscribe during the temporary absence provided they retain a lien on their permanent post.(2)Class IV employees on the permanent establishment of the Council may be allowed to contribute to the fund if the Council so decides by a resolution.(3)Employees of the Council, who are-(1)ort probation in substantive vacancies,(2)holding provisionally substantive appointment,(3)officiating in posts which are permanently vacant, or(4)officiating in posts the permanent incumbents of which do not draw any part of the pay of the said posts or count service in the said posts for purpose of the Provident Fund, may, if permitted by the Council, subscribe to the provident fund. The admission of any such employee to the fund shall not take effect from a date prior to the date of the resolution of the Municipal Council permitting him to subscribe to the fund.(4)The transfer of permanent employees to temporary duties will not tender their service non-qualifying for the purpose of the rule.
