Section 117 in The Orissa Local Fund Service (Pension) Rules, 1980
117.
(1)There shall be constituted a Central Pension Fund for payment of pension, family pension, death-cum-retirement gratuity and other retirement benefits as provided in these rules to the employees under the 'service' and these shall be placed to the credit thereon all sums received from the Council at every month on account of pension contribution of each employee of the 'service' in the manner as specified in Rule 115.(2)All sums received on account of contribution of the Councils to the Contributory Provident Fund and usual interest thereon in respect of every employee of the Council who opts to the pension scheme under these rules as per Rule 116 shall be placed to the credit of the Central Pension Fund.
