Section 30 in The Bihar General Provident Fund Rules, 1948
30.
When a subscriber -(a)has proceeded on leave preparatory to retirement, or if he is employed in vacation department, on leave preparatory to retirement combined with vacation; or(b)while no leave, has been permitted to retire or has been declared by a competent medical authority to be unfit for further service;the amount standing to his credit in the fund shall, upon application made by him in that behalf to the Account Officer, become payable to the subscriber:Provided that the subscriber, if he returns to duty, shall if required to do so by Government, repay to the Fund, for credit to his account the whole or part of any amount paid to him from the fund in pursuance of this rule with interest thereon at the rate provided in Rule 14, 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 clause (c) of sub-rule (1) of Rule 15.Note. - When vacation precedes the leave preparatory to retirement the amount standing at the credit of a subscriber shall, upon application made to the Account Officer, become payable at any time between the commencement of such vacation and the date of actual retirement.
