Section 15 in The Orissa Municipal Employees' Pension Rules, 1989
15.
The service rendered by an employee of an establishment instituted under any other Act for the time being in force and assets and liabilities of such establishment it taken over by the Council, the service of said employee shall qualify for pension ;Provided that the period of service, during which such employee did not subscribe to the Contributory Provident Fund under the rules, then in force and applicable to him whether he is eligible or ineligible, shall not count for pension :Provided further that if the Council, for any reason for any period, has failed to provide Contributory Provident Fund facilities, then the period should count towards pension.
