(3)Officers of the Board shall be entitled to the benefits of the contributory provident fund which may be established by the Board :Provided that the Board's contribution shall not, at any time, exceed the rate at which the Central Government makes contribution to the contributory provident fund of its own employees :Provided further that the provisions of this sub-rule shall not apply to officers of the Board who are Government servants or are in receipt of any retirement benefit from Government in the form of pension or contributory provident fund.
