Section 6 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
6.
(1)Membership of the fund shall be open to all employees of the Board with continuous service of one year and the re-employed pensioners with the exception of the following categories;(a)Apprentices and trainees during the period of apprenticeship or training which shall not however exceed four years;(b)Personnel of State and Central Government Departments and other industrial concerns working with the Board on foreign service terms.(c)Persons recruited on contract basis, whose terms of contracts do not specifically provided for the benefits of this Fund.(d)Pensioners and superannuated persons of the State and Central Government Departments re-employed by the Board for not more than one year.(e)Casual employees, whether daily rated or monthly rated, engaged for specific periods, against ad hoc jobs for periods not exceeding 240 days during 12 months.Note - Persons coming under categories (c) and (d) above may be allowed by the Board to subscribe to the fund but on the stipulation that no contribution will be payable by the Board under Rule 11 of these rules.(2)Application for membership shall be made in writing to the Board in such form of declaration of agreement to comply with the rules of the Fund for the time being in force or as may from time to time be prescribed.(3)Written notice shall be given by the Board to the applicants of the acceptance or rejection as the case may be of their applications to become members of the fund.Note - This rule shall not apply to employees, who should under these rules, join the fund compulsorily.(4)Every employee becoming a member must remain a member until he/she ceases to be an employee of the Board and must abide by all the rules and regulations in force.
