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State of Odisha - Section

Section 11 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

11.

The Board's contribution for a member shall be 8% of his/ her emoluments qualifying for the employees' subscription under Rule 10 above. The amount of contribution shall be rendered to the nearest whole rupee (50 paise counting as the next higher rupee).Should a member elect to subscribe during leave, the leave salary shall for purpose of this rule be deemed to the emoluments.