Section 40 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
40.
If a member ceases to be a member by reasons of his/her service with the Board being terminated for misconduct of if he/she voluntarily leaves the service of the Board for reasons other than ill health before expiry of the terms of his/her service any amount not being the member's own contribution and the interest thereon standing to his/her credit in the Fund and not payable or paid to him/her shall be credited to the forfeited contribution account.
