Section 14(1) in The Orissa Ayurvedic Medicine Rules, 1960
(1)The post of the Secretary shall be non-pensionary and shall carry contributory provident fund benefits if he is not on deputation from a Government office or on re-employment. For purpose of leave, travelling allowance and other conditions of service he shall be governed by the rules prescribed in this behalf for Class II Government servants under the rule making power of the Government. The contribution of the Council towards Provident Fund will be six naye paise per rupee of the actual pay.
