Section 25 in State Bank of India Employees Provident Fund Regulations, 2015
25. Eligibility to receive payment of any share of the contribution of the Bank to the Fund.
- No member shall be entitled to receive payment of any share of the contribution of the Bank to the Fund until he shall have served the Bank for a period of five years notwithstanding that a share thereof may have been credited to his account in the books of the Fund, but the trustees may in their absolute discretion authorise such payment if a member is compelled to retire before completing five years' service owing to any cause beyond his control.
