Section 2 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
2. Application.
- They shall apply to every whole time employee of the Corporation:Provided that nothing the these Regulations shall apply to:(a)The Managing Director, unless the application to him of all or any of these Regulations has been approved by the State Government:(b)Staff employed temporarily or advisers, officers or other staff appointed on special contracts:Provided further that the Corporation may, with the previous sanction of the State Government and in consultation with the Reserve Bank of India enter into a special agreement or arrangement with an employee, with terms and conditions which may vary from the provisions of these Regulations.
