Section 4(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(1)These rules shall apply to all employees (other than persons employed part time or work charged or on contract basis or any Government servant on deputation to the (Board holding posts under the control of any Board and who do not enjoy and pensionary benefits :Provided that a temporary employee of a Board shall not get the benefit of these rules unless he has completed one year's continuous service under the Board :Provided further that these rules shall not apply to a municipal employees hitherto governed by the Ajmer Merwara Provident Fund Rules, 1937, the Bikaner Provident Fund Rules, the Udaipur Provident Fund Rules and the Jodhpur Government Service Regulations (Chapter VIII) unless he by giving notice in writing to the Executive Officer within three months of the coming into force of these rules, opts to be governed by these rules.
