Section 9(a) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(a)[ If a subscriber resigns the service of the Board before he has completed two years service, he shall not be entitled to contribution, made by Board and interest thereon] [Substituted by No. F. 39(4) Ind/A/1961, dated 31-3-1961; published in Rajasthan Gazette Part IV-C, Order, dated 18-5-1961.].
