Section 11(3) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
(3)For the purposes of this regulation the date of deposit shall in the case of recoveries from emoluments be deemed to be the first day of the month in which they are recovered; and in the case of amount forwarded by the subscriber, shall be deemed to be the first day of the month of receipt, if they are received by the Administrators before the fifth day of that month, or if they are received on or after the 5th day of that month, the first day of the next succeeding month.
