Section 33(a) in The General Provident Fund (Orissa) Rules, 1938
(a)If a Government servant who is a subscriber to any other Government provident fund, which is non-contributory provident fund, is permanently transferred to pensionable service under the State Government, the amount of subscriptions, together with interest thereon, standing to his credit in such other Fund at the date of transfer shall, with the consent of the other Government concerned, be transferred to his credit in the Fund.
