Section 9 in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
9. Contribution by Corporation.
- Save as otherwise provided in these regulations the Corporation shall contribute every month a sum equal to [10 per cent] [Substituted vide Orissa Gazette No. 1369, dated 6.12.1995, w.e.f. 1.6.1989.] of the subscriber's emoluments drawn on duty or on leave, as the case may be, to his/her accounts in the fund.
