Section 4 in The Orissa State Electricity Board Employees' Pension (including Old Age and Family Pension) Regulations, 1992
4. Entitlement.
(a)All employees who become entitled to the pensionary benefits including the Old Age and Family Pension as may be available under the Pension Scheme of the Orissa State Electricity Board, as framed under these regulations, shall hereafter, cease to enjoy the benefit of Employees Provident Fund (E. P. F.) as envisaged under the provisions of Employees Provident Fund and Misc. Provisions Act, 1952 or under the provisions of Orissa State Electricity Board Employees' Provident Fund Rules, 1965, as the case may be :Provided that the employees who are not covered by or under these regulations shall continue to be governed by the provisions of the Orissa State Electricity Board Employees' Provident Fund Rules, 1965 and/or Employees' Provident Fund and Misc. Provisions Act, 1952 and the schemes made thereunder, to the extent they applicable.(b)All employees of the Board covered by these regulations shall be liable to contribute to the Provident Fund as is applicable to the State Government Employees under the Orissa Pension Rules, 1977.
