Section 28 in The Orissa Contributory Provident Fund Rules, 1938
28.
(1)If a subscriber is permanently transferred to pensionable service under the Provincial Government, he shall, at his option, be entitled -(a)to continue to subscribe to the Fund, in which case he shall not be entitled to any pension; or(b)to earn pension in respect of such pensionable service, in which case, with effect from the date of his permanent transfer.(i)he shall cease to subscribe to the Fund;(ii)the amount of contributions by Government with interest thereon standing to his credit in the Fund shall be repaid to Government;(iii)the amount of subscriptions together with interest thereon standing to his credit in the Fund shall be transferred to his credit in the General Provident Fund to which thereafter he shall or may subscribe in accordance with the Rules of that Fund relating to compulsory or optional subscriptions, respectively; and(iv)he shall be entitled to count towards pension such part of the period during which he subscribed to the Fund as Government may determine.Note. - In the case of ex-State personnel referred to in Rule 10-A, who opted for pension, the period or periods of interruption in the recovery of subscriptions to the Contributory Provident Fund, spent on duty or paid leave subsequent to the date of integration of the respective merged States up to the 18th December, 1953 shall count for pension under the ordinary rules.(2)A subscriber shall communicate his option under Sub-rule (1) by letter to the Accounts Officer within three months of the date of the order transferring him permanently to pensionable service; and, if the communication is not received in the office of the Accounts Officer, within that period the subscriber shall be deemed to have exercised his option in the manner referred to in Clause (a) of that sub-rule.
