Section 4 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
4. Applicability of rules.
(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.(2)An employee, who is entitled to the benefit of pension and gratuity under any rules or orders prevalent in any Board at the time of coming into force of these rules may opt to be admitted to the benefits of these rules within three months of such commencement and the option once exercised shall be final. Such an employee shall be a subscriber to the Fund from the date of these rules and in lien of pensionary service put in so far, he shall be entitled to the benefits prescribed under these rules. Such employee shall subscribe for the total period of his service put in before the commencement of these rules either in one or more installments as determined by the Board at the 8-¼% of his emolument :Provided that if any employee choose not to pay the amount of subscription so due, such amount shall be deemed to be an advance to such employees and interest thereon shall be chargeable from him at the rate prescribed in sub-rule (2) of rule 12 which shall be deducted from his monthly emoluments and credited to his account in the Fund.(3)If a person admitted to the benefits of a fund was previously a subscriber to the General Provident Fund of the Government, the amount of his subscriptions in the General Provident Fund together with interest thereon shall be transferred to his credit in the Fund.(4)If a person admitted to the benefits of the fund was previously a subscriber to any Contributory Provident Fund under the control of a Board, the amount at his credit in such fund together with interest, if any, shall be transferred to his credit in the Fund.(5)Every servant of a Board to whom these rules apply shall be a subscriber to the Fund.
