Section 3 in Rajasthan Government Servants' General Provident Fund Rules, 1997
3. Compulsory Subscription to Provident Fund Scheme.
(1)Every person appointed to a substantive post or temporary post likely to be made substantive, whether permanently or temporarily under the Government or to a post in Zila Parishad, Panchayat Samiti or such organisation specified by the Government by an order issued to that effect, shall subscribe to the Provident Fund Scheme of the Department.(2)The Scheme shall cease to be applicable to the Account holder upon ceasing of his employment with State Government. Zila Parishad, Panchayat Samiti or specified organisation as the case may be.Note. - Subscriber who has been reappointed after retirement for more than one year at a time shall also subscribe.
