Section 17 in Pepsu Road Transport Corporation Rules, 1977
17. Provident fund.
- The General Manager or the Chief Accounts Officer who-(a)is a Government employee and is on deputation with the Corporation and who has been admitted to the provident fund maintained by the Government shall, so long as he is in Government service, be entitled to continue to subscribe to the said fund in accordance with the rules applicable to Government employees :(b)is not a Government employee, or being in Government service has subsequently ceased to be in such service, shall be entitled to the benefit of the contributory provident fund of the Corporation under the Regulations.
