Section 3(1) in Rajasthan Government Servants' General Provident Fund Rules, 1997
(1)Every person appointed to a substantive post or temporary post likely to be made substantive, whether permanently or temporarily under the Government or to a post in Zila Parishad, Panchayat Samiti or such organisation specified by the Government by an order issued to that effect, shall subscribe to the Provident Fund Scheme of the Department.
