Section 80(2) in The Employees' Provident Funds Scheme, 1952
(2)For paragraph 2(f), the following shall be substituted, namely:-"(f) `excluded employee' means,-(i)an employee who, having been a member of the Fund, has withdrawn the full amount of his accumulations in the Fund under clause (a) or (c) of sub-paragraph (1) of paragraph 69;(ii)an apprentice.Explanation - "Apprentice" means a person who, according to the standing orders applicable to the newspaper establishment concerned, is an apprentice or who is declared to be an apprentice by the authority specified in this behalf by the appropriate Government.
