Section 4(3) in The Orissa Contributory Provident Fund Rules, 1938
(3)The balance at the credit of any servant of Government in any such Fund as is referred to in Clause (a) of Sub-rule (1) shall, with effect from the date on which these rules come into force be transferred to his credit in the Fund.Note. - No pensioner, civil or military, continued in service or re-employed after the date from which his pension takes effect, should be admitted to the Fund except with the previous concurrence of the Provincial Government in the Finance Department.
