Section 11 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
11. Provident fund.
(1)Where the Managing Director is a Government servant on deputation to the Corporation and has been admitted to the provident fund maintained by Government, he shall, so long as he continues to be in Government service, be entitled to continue to subscribe to the said fund upon the same terms and conditions and subject to the same rules, as applicable to Government servants.(2)Where the Managing Director is not a Government servant or being a Government servant has subsequently ceased to be so, he shall be entitled to the benefit of the provident fund of the Corporation, if any.
