Section 14(v) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
(v)Employee, appointed on contract by direct recruitment, shall deposit minimum 10% of his contract amount for social security of his family in L.I.C. pension scheme or PPF and he shall intimate this fact to the appointing authority that which of the two schemes he has opted.
