Section 19 in The M.P. State Road Transport Corporation Rules, 1962
19. Provident Fund.
- [The Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] or the Chief Accounts Officer who-(a)is a Government servant deputed on foreign service conditions to the Corporation and who has been admitted to the provident fund maintained by Government shall, so long as he is in Government service be entitled to continue to subscribe to the said fund upon the same terms and conditions, and subject to the same rules as apply to Government shall; and(b)is not a Government servant, or being in Government service has ceased to be in Government service, shall be entitled to the benefits of the contributory provident fund of the Corporation under the Regulations.Note :- A person who has been re-employed after retirement on pension, will not be entitled to the benefit of the Contributory Provident bund.
