Section 33(b) in The General Provident Fund (Orissa) Rules, 1938
(b)If a Government servant who is a subscriber to the State Railway Provident Fund or the Contributory Provident Fund (India) or provincial contributory provident fund is permanently transferred to pensionable service under the State Government and elects or is required to earn pension in respect of such pensionable service-(i)the amount of subscriptions, with interest thereon, standing to his credit in such contributory provident fund at the date of transfer shall, with the consent of the other Government, if any, be transferred to his credit in the Fund;(ii)the amount of Government contributions, with interest thereon, standing to his credit in such contributory provident fund shall, with the consent of the other Government, if any, be re-paid to Government and credited to provincial revenues; and(iii)he shall in exchange be entitled to count towards pension such part of the period during which he subscribed to such contributory provident fund as the State Government may determine.
