Section 3 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
3. Application.
- These rules shall apply to every whole time employee of the Board [who have completed one year's continuous service] [Added by No. F. 25(11) 19nd A/62, dated 27-10-1967; published in Rajasthan Gazette Part IV-C, Extraordinary, dated 28-10-1967.] except the following:-(i)Retired and re-employed employees.(ii)Employees on deputation from the Government of Rajasthan.(iii)Employees on special contract.(iv)[ Employees who have not completed six months service.] [Inserted by No. F. 39(4) Ind/A/1961, dated 31-3-1961; published in Rajasthan Gazette Part IV-C, Order, dated 18-5-1961.]
