Section 17 in The Orissa Local Fund Service (Pension) Rules, 1980
17.
The service rendered by an employee of an establishment instituted under any other Act for the time being in force and assets and liabilities of such establishment if taken over by the Council the service of the said employee shall qualify for pension :Provided that the period of service, during which such employee did not subscribe to the contributory provident fund under the rules then in force and applicable to him, whether he was eligible, or ineligible, shall not count for pension.
