Section 10A in The Orissa Contributory Provident Fund Rules, 1938
10A.
(1)In the case of subscribers, who are ex-State personal and who have not paid their subscription for any period subsequent to the date of integration of the respective merged States in which they served up to the date of commencement of this rule for whatever causes, the Government's contribution for periods spend on duty and on leave with allowances shall be calculated and credited to the accounts of the subscribers in the same manner as if the subscriptions recoverable under the rules had been received from them.(2)No interest should be allowed on the Government contribution creditable to the accounts under the Sub-rule (1) for any period prior to the 18th December, 1953.(3)The provisions of this rule shall also apply to those ex-State subscribers, who have already retired from service without paying up their arrears subscriptions.(4)The provisions of this Rule shall not apply to interruption in the payment of subscriptions to the Contributory Provident Fund in respect of any period of service subsequent to the 18th December, 1953.
