Section 22 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
22. [ Provident Fund. [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 16.1.1991.]
(1)Every managing committee of a privately managed recognised school shall establish Provident Fund for the employees of such school who, -(i)had attained the age of superannuation before the 5th day of February, 1987; and(ii)opt to remain out of the Scheme as provided under rule 22-A.(2)An employee referred to in sub-rule (1) shall be entitled to contribute to Provident Fund established or to be established by the managing committee at such rate as may be specified by the Government from time to time :Provided that an employee who is governed by the provisions of the Scheme shall contribute towards the General Provident Fund in accordance with the provisions thereof.(3)The standard Provident Fund rules as contained in Appedix III of the Punjab Educational Code, Twelth Edition, 1956, shall mutatis mutandis apply to the Provident Fund of the employees.]
