Section 33 in The General Provident Fund (Orissa) Rules, 1938
33.
(a)If a Government servant who is a subscriber to any other Government provident fund, which is non-contributory provident fund, is permanently transferred to pensionable service under the State Government, the amount of subscriptions, together with interest thereon, standing to his credit in such other Fund at the date of transfer shall, with the consent of the other Government concerned, be transferred to his credit in the Fund.(b)If a Government servant who is a subscriber to the State Railway Provident Fund or the Contributory Provident Fund (India) or provincial contributory provident fund is permanently transferred to pensionable service under the State Government and elects or is required to earn pension in respect of such pensionable service-(i)the amount of subscriptions, with interest thereon, standing to his credit in such contributory provident fund at the date of transfer shall, with the consent of the other Government, if any, be transferred to his credit in the Fund;(ii)the amount of Government contributions, with interest thereon, standing to his credit in such contributory provident fund shall, with the consent of the other Government, if any, be re-paid to Government and credited to provincial revenues; and(iii)he shall in exchange be entitled to count towards pension such part of the period during which he subscribed to such contributory provident fund as the State Government may determine.(c)[ A person, on being appointed to State service and admitted to the benefit of the Fund, if previously was a subscriber to any Provident Fund of a body corporate, owned or substantially controlled by Government, created under a statute or registered under the Companies Act, 1956 or an autonomous Organisation registered under the Societies Registration Act, 1860, the amount of his subscription and the employee's contribution, if any, together with interest thereon shall be transferred to his credit in the Fund with the consent of that body or Organisation.] [Inserted vide SRO No. 128/22.2.1974.]Note - (1) The provisions of this rule do not apply to a subscriber who has retired from service and is subsequently re-employed with or without a break in service, or to a subscriber, who was holding the former appointment on contract.Note - (2) The provisions of this rule shall, however, apply to persons who are appointed without break, whether temporarily or permanently to a post carrying the benefits of these rules after registration or retrenchment from service under any other Government or autonomous body, or society.Transfer of Amount to the C.P.F. (Orissa)
