Section 32 in The General Provident Fund (Central Service) Rules, 1960
32. Retirement of Subscriber.
- When a subscriber-(a)has proceeded on leave preparatory to retirement or if he is employed in a vacation department, on leave preparatory to retirement combined with vacation, or(b)while on leave, has been permitted to retire or been declared by a competent medical authority to be unfit for further service, the amount standing to his credit in the Fund shall, [* * *] [Deleted vide Notification No. 20/12/94-P7 P&PW(E) dated, the 15th November, 1996 published as S.O. No. 3228 in the Gazette of India dated the 23rd November, 1996] upon application made by him in that behalf to the Accounts Officer, become payable to the subscriber:Provided that the subscriber, if he returns to duty, shall, except where the Government decides otherwise, repay to the Fund for credit to his account, the amount paid to him from the Fund in pursuance of this rule with interest thereon at the rate provided in Rule 11 in cash or securities or partly in cash and partly in securities, by instalments or otherwise, by recovery from his emoluments or otherwise, as may be directed by the authority competent to sanction an advance for the grant of which, special reasons are required under sub-rule (2) of Rule 12.
