Section 15 in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978
15. Contributory Provident Fund.
(1)Members of a Service shall be entitled to contribute to the Provident Fund of the Municipal Corporation where they are employed for the time being like other subscribers of the Corporation and shall be governed by the rules contained in Chapter-XVI of the Municipal Account Code, 1930 :Provided that on transfer of a member of a Service from one Municipal Corporation to another, the balance of Provident Fund at his credit along with interest accrued thereon up-to-date shall within a period of fifteen days from the date of his transfer be transferred to the Municipal Corporation to which such a member has been transferred.(2)A separate account of Provident Fund shall be maintained for each member of a Service by the Municipal Corporation where he may be serving for the time being:Provided that the Government may, if it so decides, make arrangements for centralized accounting of the Provident Fund of members of a Service.
