Section 5(3) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(3)The employees joining on deputation or short term contract shall be eligible for contribution to the Provident Fund, to which they are subscribing in their parent organization, and where such employees have been members of the Contributory Provident Fund, the Bureau shall bear the cost of the employer's contribution as applicable in each case.
