Section 33(c) in The General Provident Fund (Orissa) Rules, 1938
(c)[ A person, on being appointed to State service and admitted to the benefit of the Fund, if previously was a subscriber to any Provident Fund of a body corporate, owned or substantially controlled by Government, created under a statute or registered under the Companies Act, 1956 or an autonomous Organisation registered under the Societies Registration Act, 1860, the amount of his subscription and the employee's contribution, if any, together with interest thereon shall be transferred to his credit in the Fund with the consent of that body or Organisation.] [Inserted vide SRO No. 128/22.2.1974.]
