Section 5(ix) in Rajasthan Voluntary Rural Education Service Rules, 2010
(ix)[ The persons who are appointed in the government service under these rules shall be governed by the provisions of the Rajasthan Civil Services (Contributory Pension) Rules, 2005 and the Provision of the Rajasthan Civil Service (Pension) Rules, 1996 shall not be applicable to them. Contributory Provident Fund Contribution, if not deposited by the Non-Government Aided Educational Institutions for the period prior to the date of their joining in the government after appointment under these rules, shall not be paid by the State Government.] [Substituted by Notification No. F. 5(2) DOP/A-II/2010, dated 23.03.2012.]
