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State of Odisha - Section

Section 60 in The Orissa Khadi and Village Industries Board Regulations, 1960

60. Other conditions.

- Subject to the conditions laid down in Regulations 53 to 59 the Contributory Provident Fund Rules (Orissa), applicable to Government servants shall apply to the employees of the Board. The words "Government", "Government servant", "Governor of Orissa", "Account Officer" and the "Fund" wherever they occur in these rules, shall mean the "Board" the "employees of the Board", the "President", the "Secretary" and "the Contributory Provident Fund managed by the Board" respectively.