Section 8 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
8.
In the case of the transfer of the services of an employee (otherwise qualified for membership under Rule 6 thereof) who is either a member of a Provident Fund covered by the provisions of Employees' Provident Fund Act, 1952 or who is transferred from any of the company's Establishment or association of persons which maintain a Provident Fund recognised under the Indian Income Tax Act, 1922 (Act XI of 1922) or to which Provident Fund Act, 1925 (Act XIV of 1925) applied to the Board the entire amount standing to his credit in the form of Provident Fund with such company, establishment or association of persons (including the Employer's Contributions and interest thereon) shall be transferred and paid to this Provident Fund by the Employee, who shall become a member of this fund. Nothing in these rules shall be deemed to provide that the amount in determining the contributions to be made by the Board to the Fund under Rule 11 thereof so that the Board shall be under no liability whatsoever on such payment, or transfer to this Provident Fund to make any equivalent contributions to the Fund. Subject as aforesaid, any such transferred balance shall be credited to the account of such joining member and be subject to the provisions of the rules, for the time being, or the fund.
