Section 5 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
5.
The fund shall consist of -(a)Contributions by the members out of their salary or wages, or other emoluments as provided by these rules.(b)Contributions by the Board under Rule 11 below.(c)Accretion of interest and dividends which the investment of money forming the fund from time to time may yield.(d)Balances transferred from other Provident Funds.(e)Donations made by the Board;(f)Any capital gains arising from the sale, exchange or transfer of capital assets; and(g)Sum forfeited to the fund under those rules.Part-III Membership
