Section 81(4) in The Employees' Provident Funds Scheme, 1952
(4)An excluded employee referred to in clause (ii) of paragraph 2(f), of a film production unit to which this Scheme applies shall, on ceasing to be such an employee, be entitled and required to become a member of the Fund from the beginning of the month following that on which he ceases to be such employee, provided that on the date on which he ceases to be an excluded employee, he had worked in not less than three feature films in that production unit to which the Act applies under the same producer or partly in one and partly in the other.
