Section 4 in The General Provident Fund (U.P.) Rules, 1985
4. [ Conditions of eligibility. [Substituted by Notification No. G-4-642/X-97-502-85, dated 29th July, 1997, published in U.P. Gazette, Part 1-Ka, dated 28th March, 1998, (w.e.f. at once).]
- All permanent Government servants and all temporary Government servants, other than those appointed on contract and reemployed pensioner, whose services are likely to continue for more than a year shall subscribe to the fund from the date of joining the service.Note 1. - Apprentices and Probationers shall be treated as temporary Government servant for the purpose of this rule.Note 2. - Temporary Government servant (including Apprentices and Probationers) who have been appointed against regular or temporary vacancies and are likely to continue for more than a year shall subscribe to the Fund from the date of joining the service.Note 3. - Executive authorities should inform the Accounts Officer as soon as a Government servant becomes liable to subscribe to the Fund.]Note 4. - Executive authorities should inform the Account Officer as soon as a government servant becomes liable to subscribe to the Fund.
