Section 12 in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
12. Option to subscribe to the Central Provident Fund.
- Every Member may, at his option, subscribe to the General Provident Fund, in accordance with the General Provident Fund (Rajasthan Services) Rules, 1981 or orders governing that fund:Provided that a Member who on the date of his appointment was in the service of the Central or a State Government and who had bee admitted to the benefits of any other Provident Fund, may instead be allowed to continue to subscribe to that fund in accordance with the rules or regulations applicable to that fund, until he reaches the date on which he must compulsorily retired from service in accordance with the rules applicable to him in his service. On that date, his accumulated balance in that Provident Fund, including the Governments contribution, if any, shall, if the Member has exercised his option in favour of subscribing to the General Provident Fund, be transferred to the said fund.
