(3)When he dies :Provided that a subscriber who has been dismissed from the service and is subsequently reinstated in that service shall, if required to do so, by Market Committee on the advice of the Appellate Authority repay any amount paid to him for Provident Fund in pursuance of this rule with interest thereon at the rate provided in Rule 158 in cash or in securities or partly in cash and partly in securities by instalments or otherwise or by recovery from his emoluments as the Market Committee may direct. The amount so repaid shall be placed to his credit in his account in the Provident Fund, the part which represents his subscription and interest thereon, being accounted for in the manner provided in Rule 157.Explanation. - Subscribers who are reduced to inferior service as defined in the Civil Service Regulations owing to their misconduct shall be regarded for the purpose of this rule as having been dismissed from the posts carrying higher pay, and shall accordingly be dealt with under clause (1) of this rule.
