Section 6 in RSWC Employees General Provident Fund Regulations, 1990
6.
(i)All employees of the Corporation who have opted for RSWC Pensionary benefits shall be the Members of the Fund from the date/month from which these Regulations come into force or the date from which any employee enters into the service of the Corporation subsequently, Employees appointed substantively on or after 1-1-1990 shall compulsorily contribute to G.P.F.(ii)Subscriber of the Fund shall continue to be the member of the fund to the date he continues to be in the service of the Corporation.
