Section 2 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
2. Application.
- These rules shall apply to all employees of the Board, other than-(i)those in casual and daily wage employment;(ii)those employed on contract for a specified period on a consolidated salary, except where the contract provides otherwise;(iii)the employees who have been appointed in the Board on or after the 1st day of January, 2004;(iv)persons on deputation in the Board on foreign service terms;(v)those appointed on special terms and conditions of service or whose terms and conditions of service, even on appointment in the Board, provide otherwise or age regulated by or under the provisions or any other law, rules or regulations.
