Section 3 in U.P. Contributory Provident Fund Insurance Pension Rules
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-id;(1)Primary Schools;(2)Junior High Schools;(3)Higher Secondary Schools;(4)Degree Colleges;(5)Training Colleges.
