Section 15 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
15. Transfer of provident fund money to the corporation.
- Where the Board has established a provident fund or any other fund for the benefit of the persons employed by it the Power Station, the moneys relatable to the employees who are absorbed by or under this Act in the Corporation, standing on the appointed day to the credit of such funds, shall, on the date of vesting of the Power Station in the Corporation, stand transferred to the Corporation.
