Section 35(4) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
(4)On transfer to other organisations - In the event of a member being transferred permanently to any other Organisation or Government Department, the amount standing to the credit of his/her account in the Fund may be transferred with his/her concurrence to the credit of his/her account in the Provident Fund, if any, maintained by such other Organisation or Government Department and thereupon the rules of such Provident Fund shall apply to the member or such transferred amount and the rules of his Provident Fund shall cease to apply accordingly.
