Section 1(2) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
(2)They shall be deemed to have come into force on and with effect from the 1st day of July, 1999, in the case of employees of the Panchayat Samitis and Zila Parishads, who were working immediately before that date on whole time regular basis and who opt for these rules, and in the case of employees of the Panchayat Samitis and Zila Parishads, who are appointed on or after the 1st day of July, 1999 on whole time regular basis.
