Section 35 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
35.
All members of the service including those who have since before the date of the constitution of the service been regular subscribers to a Contributory Provident Fund, shall subscribe to that funds in accordance with the rules applicable thereto and the contribution if any of the Council or Board on that account shall be determined in accordance with the provisions applicable to the fund.Municipal employees holding posts on pensionable basis in any Board will be governed by the rules existing in respective Board at the time of their merger, they shall however, be given option for provident funds within a period as prescribed by the Government.
