Section 71 in Chhattisgarh Rajya Gramin Bank (Officers and Employees) Service Regulations, 2013
71. Provident Fund and Pension.
(1)An officer or employee who has completed continuous minimum service as specified in the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952) shall be a member of the Employees' Provident Fund and the contribution to the Provident Fund by the officer or employee and the Bank shall be in accordance with provisions of the said Act.(2)(a)An officer or employee covered under the provisions of Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952) shall be governed by the provisions of employees Pension Scheme, 1995 framed by the Central Government in exercise of the powers conferred by section 6A of the said Act;(b)the Pension Scheme so framed shall come into force from the 16th day of November, 1995.
