Section 254(5) in The U.P. Co-operative Societies Rules, 1968
(5)The Chairman or a member shall be entitled, to subscribe to the General Provident Fund at 'his option and in case of his so opting shall be governed by the provisions of General Provident Fund (Uttar Pradesh) Rules, 1985, as amended form time to time:Provided that if a Chairman or a member was member of Higher Judicial Service or an All India Service immediately before his joining the Tribunal, he shall be governed by the rules which were applicable to him immediately become joining the Tribunal.
