Section 19 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
19. Provident Fund.
- 19.1 Except the employees on deputation from Government all the employees of the Bank irrespective of their salary who put in 6 months' continuous service or 120 working days, whichever is earlier, shall be entitled to get the benefit of provident fund as per the Provisions of the EPF Act, 1952 or as amended or any other scheme framed thereunder from time to time.
