Section 4 in The General Provident Fund (Orissa) Rules, 1938
4. [ [Substituted vide SRO No. 588/25.7.1974.]
All temporary Government servants after a continuous service of one year, and all permanent Government servants shall subscribe to the Fund :Provided that no such Government servant as has been required or permitted to subscribe to a contributory Provident Fund shall be eligible to join or continue as a subscriber to the fund, while he retains his right to subscribe to the contributory Provident Fund.][Provided further that these rules shall not apply to Government servants appointed on or after the 1st January 2005 to services and posts in connection with the affairs of the State, either temporarily or permanently.] [Added vide S.R.O. No. 490/2007 dated 31.8.2007 (OG No. 35 dated 21.9.2007).]Note - (1) Apprentices and probationers shall be treated as temporary Government servants for the purpose of this rule.Note - (2) A temporary Government servant who completes one year of continuous service during a month shall subscribe to the fund from the emoluments for the subsequent month. For example, a temporary Government servant completing one year's continuous service on any day in May will be required to subscribe from his pay for June payable in July.Note - (3) Temporary Government servants (including apprentices and probationers) who have been appointed against regular vacancies and are likely to continue for more than a year may subscribe to the General Provident Fund any time before completion of one year's service.Note - (4) Re-employed pensioners (other than those eligible for admission to Contributory Provident Fund) and persons appointed on contract basis desirous of subscribing to the General Provident Fund any time before completion of one year's service may be allowed to do so.Note - A temporary Government servant who completes one year of continuous service during a month shall subscribe to the Fund from the emoluments for the subsequent month. For example, a temporary Government servant completing one years' continuous service on any day in May will be required to subscribed from his pay for June payable in July.
