Section 13 in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996
13. Provident fund.
[Section 54]. - The employees of the Council will be required to subscribe towards Employees Provident Fund according to the provisions of Employees Provident Fund Act and Rules made thereunder of the Council as specified in Appendix E to these regulations to the extent these are not inconsistent with the statutory provisions :Provided that the provisions of Employees Provident Fund Act and rules thereunder will prevail where this regulation is not in conformity with the Act or rules made thereunder.
