Section 10A(1) in The Orissa Contributory Provident Fund Rules, 1938
(1)In the case of subscribers, who are ex-State personal and who have not paid their subscription for any period subsequent to the date of integration of the respective merged States in which they served up to the date of commencement of this rule for whatever causes, the Government's contribution for periods spend on duty and on leave with allowances shall be calculated and credited to the accounts of the subscribers in the same manner as if the subscriptions recoverable under the rules had been received from them.
