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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(3)(ii) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

(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.