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State of Odisha - Section

Section 13 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

13.

The member's subscription shall be deducted from the pay bills and wage bills and must be available to the Trustees alongwith the Board's contribution for credit to the individual account of the member before the month following that in which member's contribution is deducted from his/ her pay :Provided that if a member quits the service or dies during any month the Board's contribution for the period between the close of the preceding month and the date of quitting the service or casualty as the case may be, shall be made available to the Trustees within a fortnight after the event for credit to the member's account along with the member's contribution deducted from his/her pay.Part-V Management of the Fund