Section 4 in The Orissa Contributory Provident Fund Rules, 1938
4.
(1)These rules shall apply to every non-pensionable servant of Government belonging to any of the services (whether provincial specialist or subordinate) under the control of the Provincial Government, who -(a)has been admitted before these rules came into force to the benefits of a special or Contributory Provident Fund maintained by Government; or(b)may be admitted by Government to the fund after these rules come into force;Provided that these rules shall not apply to any such servant between whom and the Government an agreement subsists in respect of a provident fund, other than an agreement providing for the application to him of these rules, and, in the case of an agreement so providing, shall apply subject to the terms of such agreement.(2)Every servant of Government to whom these rules apply shall be a sufficient to the Fund.(3)The balance at the credit of any servant of Government in any such Fund as is referred to in Clause (a) of Sub-rule (1) shall, with effect from the date on which these rules come into force be transferred to his credit in the Fund.Note. - No pensioner, civil or military, continued in service or re-employed after the date from which his pension takes effect, should be admitted to the Fund except with the previous concurrence of the Provincial Government in the Finance Department.
