Section 57(3) in The Orissa Khadi and Village Industries Board Regulations, 1960
(3)When a subscriber in the service of the Board is temporarily transferred to the service under another local authority or the State Government, the local authority or the State Government, as the case may be, shall pay to theProvident Fund of the Board a contribution calculated at 6¼ per cent of the subscribers' emoluments drawn on duty under such local authority or the State Government.
