Section 2 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
2. Application.
- These regulations shall apply to all the permanent and regular employees of Chhattisgarh State Electricity Board. These regulations shall also apply to the employees borne on work charge establishment who shall opt for General Provident Fund within a period of one month from the date of appointment. These regulations shall also apply to the work charge employees on roll of Chhattisgarh State Electricity Board who have given their options to be governed by these regulations. These shall not apply to the employees on Work Charge Establishment and NMR employees who will be governed by the Provisions of Employees Provident Fund and Miscellaneous Provisions Act, 1952. These shall be deemed to have been made applicable w.e.f. the date of establishment of the Chhattisgarh State Electricity Board.
