Section 12(1) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
(1)From the date of commencement of these rules, the subscriptions made by the employees to the Contributory Provident Fund established by a Panchayat Samiti or a Zila Parishad, as the case may be, alongwith interest accrued thereon, shall stand converted in the provident Fund under these rules in the case of the employees, who opt for these rules.
