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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(i) in The Orissa Local Fund Service (Pension) Rules, 1980

(i)The monthly contribution would be 10% of the Basic pay and Dearness Allowance to be paid by the employee and the Urban Local Bodies would also provide an equal matching contribution. The contribution so made would be deposited in a non-withdrawable pension tier-I account. Such funds will be invested by Pension Fund managers as approved by Pension Fund Regulatory and Development Authority (PFRDA) under different categories of Scheme which would be a mix of debt and equity.