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State of Odisha - Section

Section 35 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

35.

A member ceasing to be in the service of the Board shall cease to be a member of the Fund and the amount withdrawable by him/her on his/her behalf from the fund shall thereupon be ascertained on separate and distinct basis in the following manner according to the circumstances of his/her ceasing to be member.
(1)On discharge due to reduction in Establishment or on termination of service through ill health - In the event of any member discharged permanently from service as a result of reduction by the Board of its establishment or his/her becoming permanently incapacitated owing to injury sustained whilst in the service of the Board through no fault or carelessness or negligence on his/her own fault, service is terminated on account of continued illness not due to his/her own fault, neglect or carelessness (as to which the decision of Medical Officer nominated by the Board shall be final), he/she shall be entitled to the whole amount standing to the credit of his/her account as at the date of the termination of his/her service or for any of the reasons herein specified.
(2)On termination of the contract of service - The conditions under which and the manner in which the amounts standing to the credit of the account of a contract officer, shall become payable, shall be determined by the terms of his/her contract with the Board.
(3)Voluntary resignation or retirement - (i) In the event of a member ceasing to be in the service of the Board on the voluntary resignation or retirement from the service of the Board with its written consent and without existence of any cause justifying his/her dismissal or on the termination of the service of a member for any reason not expressly provided in these rules, the Trustees shall pay him/her the aggregate amount contributed by him/her and accretions thereon and also such part of the balance thereafter standing to the credit of his/her account at the date of his/her resignation or retirement or termination of his/ her service being the Board's contributions and the accretions thereof, (hereinafter called the 'remaining balance') to which he/she may be entitled in proportion to the length of his/her service with the Board as shown hereunder.
  Length of Service Proportion of the remaining balance payable
(a) Less than 3 years 25%
(b) 3 years or more but less than 5 years 50%
(c) 5 years or more but less than 10 years 75%
(d) 10 years or more but less than 15 years 85%
(e) 15 years and more 100%
'Service' for this rule shall mean continuous service with Board. Provided that the membership of the fund shall include the period of membership whether of that fund or any private Provident Fund or exempted establishment for the purpose of allowing the percentage of Board's share to the members at the time of final settlement.
(ii)A member, who is retired from service by the Board at any time at or after the age of superannuation shall be paid the full amount standing to his/her credit of the Fund as at the date of retirement. For the purpose of this Sub-rule a member shall be deemed to have attained the age of superannuation on completing the age of 55 years or such other age as may be prescribed by the Board's rule. If the retirement is before the age of superannuation, the member will get only a portion of the contribution of the Board.
(4)On transfer to other organisations - In the event of a member being transferred permanently to any other Organisation or Government Department, the amount standing to the credit of his/her account in the Fund may be transferred with his/her concurrence to the credit of his/her account in the Provident Fund, if any, maintained by such other Organisation or Government Department and thereupon the rules of such Provident Fund shall apply to the member or such transferred amount and the rules of his Provident Fund shall cease to apply accordingly.
(5)Dismissal - (i) In case of dismissal of a member from the service of the Board, the Trustees may forfeit the Board's contribution upto the maximum of the amount contributed in the last two complete years and the year in which he is so dismissed together with the accretions thereto.
(ii)Before exercising the power of forfeiture the Member concerned shall be called by notice in writing to show cause why the forfeiture shall not be made and the Trustees shall decide the amount of forfeiture after taking into account any representation made by the member.
(6)Death - On the death of a member whatever be the length of service, the Trustees shall pay the whole amount standing to the credit of the member at his/her death including the Board's contribution with interest thereon to the person or persons entitled to receive the same.