Section 3 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
3.
These rules shall apply to permanent employees serving in State aided educational institutions of the following categories run either by a Local Body or by a private Management and recognised by a competent authority as such for purposes of payment of grant-in-aid:(1)Primary Schools;(2)Junior High Schools;(3)Higher Secondary Schools;(4)Degree Colleges;(5)Training Colleges.
