Section 5 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
5. Conditions of eligibility.
(1)These rules shall apply to every employee who has completed one year of continuous service in the Secretariat of the Board from the beginning of the month following that in which he or she completed continuous service of one year and all re-employed pensioners other than those eligible to the Contributory Provident Fund.(2)If an employee admitted to the benefits of the Fund was, at any time prior, to his being so admitted to the benefits of the Fund, a subscriber to a Government or Semi-Government or Public Sector Undertaking Provident Fund, the amounts lying to his credit in the said Contributory Provident Fund (including contributions of his previous employees if any, in relation to him in such Provident Fund) together with interest thereon, shall be transferred to his credit in the Fund and in such cases the employee shall for all purposes cease to be a subscriber to such previous Provident Fund.
