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State of Bihar - Section
Section 4 in Bihar Contributory Provident Fund Rules, 1948
4. [ [Added & Substituted vide No. M. 1-025/82-4967-F (2), dated 18th May 1983, Published in Bihar Gazette, Part III, dated July 6, 1983.]
All Government servants is permanent pensionable and non-pensionable service (including probationers) and those temporary Government Servants (including all re-employed pensioners) who have completed one year service, and whose conditions of service the State Government are competent to determine shall be required to subscribe the minimum subscription. All Government Servants shall have to subscribe the minimum prescribed rate during leave, deputation and Foreign Service.]| 4. These rules shall apply to every non-pensionable servant of Government belonging to any of the service (whether Provincial of Subordinate) under the control of the Provincial Government who-(a) has been admitted before these rules come into force to the benefits of a special Contributory Provident Fund maintained by Government; or(b) may be admitted by Government and to the Fund after these rules come into force:Provided that these rules shall not apply to any such servant between whom and Government an agreement subsists in respect of Provident Fund, other than an agreement providing for the application to him of these rules, and in the case of an agreement so providing, shall apply subject to the terms of such agreement.(2) Every servant of Government to whom these rules apply shall be a subscriber to the Fund.(3) The balance at the credit of any servant of Government in any such Fund as is referred to in clause (a) of sub-rule (1) shall with effect from the date on which these rules come into force, be transferred to his credit in the Fund.Note 1.- No pensioner, civil or military in service or re-employed after the date from which his pension takes effects, should be admitted to the Fund Except with the previous concurrence of the Provincial Government in the fund. Other than the menials holding non-pensionable post in Wards Department, of the district and divisional offices, except those who are recruited for a particular piece of temporary work e.g., for the purpose of compiling certain statistics or re-writing certain registers. |