Section 6 in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
6. Eligibility.
- Every employee in the service of the Corporation other than the following shall subscribe to the fund -(i)Government servants or employees of Government on deputation to the Corporation for whom contributions on account of leave salary and pension etc., are paid,(ii)Casual daily rates of labourers,(iii)Trainees and apprentices,(iv)Pensioners and superannuated persons of State and Central Governments re-employed under the Corporation for not more than a year:Provided that every employee of the Corporation who is in receipt of pay of Rs. 30 or more per mensem shall be bound to subscribe to the fund.Note - Every subscriber to the fund shall execute an agreement in the form set forth in Schedule II to these regulations.
