Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 7 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965 7. If a member is deputed to foreign service or sent out of India, he/ she shall remain, subject to the Rules of the Fund, as he/she was not sent on deputation.
