Section 4 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
4. Assets of the fund.
- The fund shall consist of -(a)Contribution of the members;(b)Accumulations transferred from any other Provident Fund where such transfers are permitted by the Employees' Provident Fund and Miscellaneous Provisions Act, 1962;(c)Interest/dividends/profits which may accrue on the investments/ deposits;(d)Sums appropriated and forfeited under the Orissa Housing Board Employees' Provident Fund Rules, 1985; and(e)the contributions by the Board in respect of members governed by Employees' Provident Fund Rules, 1985.
