Section 10(d) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
(d)Employees who have been promised the benefits of Contributory Provident Fund from the date of joining the Board as a term of their appointment, may be allowed to contribute arrears in such instalments as the Trustees may permit and upon this contribution the Board's contribution under Rule 11 shall be made as from the dates of the employees' contribution.
