Section 10(5) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(5)If a subscriber is removed, dismissed or is called upon to resign on account of misconduct or inefficiency or resigns 4without one month's notice, the Board may with the previous sanction of the Government, withhold the whole or any part, of the contributions made to the Fund and the interest thereon.
