Section 33(3) in First Statutes of the Jai Narayan Vyas University Jodhpur
(3)(i)Every wholetime employee of the University holding a permanent substantive appointment, or appointed for a fixed period of not less than three years; shall be entitled and required to subscribe to the Provident Fund.(ii)Persons appointed on probation to substantive appointments will be entitled to subscribe to the Provident Fund, but if their services terminate before their confirmation they shall not be entitled to receive any portion of the University contribution or the interest accruing thereon.(iii)No employee of the University shall be entitled to the benefits of the Provident Fund whose services in the University entitled him to a pension or on whose account the University contributes to his pension or who has been appointed by the University on special terms.
