Section 4(1) in The Orissa Contributory Provident Fund Rules, 1938
(1)These rules shall apply to every non-pensionable servant of Government belonging to any of the services (whether provincial specialist or subordinate) under the control of the Provincial Government, who -(a)has been admitted before these rules came into force to the benefits of a special or Contributory Provident Fund maintained by Government; or(b)may be admitted by Government to the fund after these rules come into force;Provided that these rules shall not apply to any such servant between whom and the Government an agreement subsists in respect of a provident fund, other than an agreement providing for the application to him of these rules, and, in the case of an agreement so providing, shall apply subject to the terms of such agreement.
