Section 80(4) in The Employees' Provident Funds Scheme, 1952
(4)[ An excluded employee referred to in clause (ii) or paragraph 2(f) of a newspaper establishment 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 in which he ceases to be such employee, provided that on the date on which he ceases to be an excluded employee, he has completed [three months' continuous service] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).][or has actually worked for not less than [60 days during a period of three months or less] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).][in that newspaper establishment or in another such establishment [to which the Act applies] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).][under the same employer or partly in one and partly in other [or has been declared permanent in any such establishment, whichever is the earliest] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).].
