Section 10 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
10.
(a)The amount of subscription shall be fixed by the member himself/herself subject to the following conditions :(i)it shall be expressed in whole rupees;(ii)It may be any sum so expressed not less than 8% of the emoluments and not more than 16% of his/her emoluments.Note - The emoluments means pay, special pay personal pay and any other recurring emoluments, which may be specially classed as pay by the Board, Gross wages of daily rated Employees and leave and includes.(i)Sterling overseas pay converted at such rate of Exchange as the Government of India prescribe in this behalf.(ii)Any remuneration of the nature of pay received in foreign service.(iii)Dearness Allowance including the cash value of any food concession and retaining allowance (if any actually drawn during the whole month whether paid on daily, weekly, fortnightly or monthly basis:Provided that when the monthly emoluments of a member exceeds one thousand rupees, the subscriptions payable by him/her and in respect of him/her by the Board, shall be limited to the amounts payable on monthly emoluments of one thousand rupees including dearness allowance, retaining allowance (if any) and cash value of food concession.(b)(i)Conditions of subscriptions;Every member shall subscribe monthly to the fund when on duty or on foreign service, but not during a period of suspension.Provided that a member on reinstatement after a period of suspension if it is treated as duty or leave, shall be allowed the option of paying in one sum or in instalments any sum not exceeding the maximum amount of arrears of subscription permissible for subscription.(ii)A member may at his/her option subscribe during leave;(iii)The member shall intimate his/her election not to subscribe during leave in the following manner;(a)If he/she is an officer who draws his/her own pay bills; by making no deduction on account of subscription in his/her first pay bill drawn after proceeding on leave.(b)If he/she is not an officer, who draws his/her own pay bills, by written communication to the head of his/her office before his/her proceeding on leave.(c)Employees, who have been allowed pensionary benefits, will be allowed to contribute to the Provident Fund in accordance with the General Provident Fund Rules of the Government of Orissa for these categories of members, the Board's contribution as mentioned in Rule 11 will not be made available.(d)Employees who have been promised the benefits of Contributory Provident Fund from the date of joining the Board as a term of their appointment, may be allowed to contribute arrears in such instalments as the Trustees may permit and upon this contribution the Board's contribution under Rule 11 shall be made as from the dates of the employees' contribution.
