Section 41(1) in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
(1)The employees of the Institute except those on deputation or on foreign service to the Institute who, before exercising their option to be an employee of the Institute were appointed to various posts under the Central Government prior to 1st January, 2004, and are entitled to pension and other pensionary benefits under the Central Civil Service (Pension) Rules, 1972 and the General Provident Fund (Central Services) Rules, 1960 shall continue to be governed by the said rules.
