Section 22 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
22. Payment of Provident Fund.
- The amount of provident fund accumulations together with interest shall be payable in whole to the employees after adjusting loan/advance thereof, if any, outstanding against him in the following circumstances -(a)Superannuation/retirement.(b)When the subscriber quits the service.(c)On termination of employment by the employer except when the employee is dismissed on charge of mis-appropriation, dishonestly involving funds of the CSEB or this trust in which case trust may adjust whole or part of the amount involved in such misconducts on a request by the CSEB after giving the concerned employee an opportunity of being heard.The concerned employees shall submit his application for payment of provident fund dues to the Trust Board at least 15 days before the date of his superannuation or quitting the Board. In case covered under Class-C above the CSEB shall give a notice in writing to the Chairman. Trust Board shall arrange to pay the legal dues with interest standing on the credit of the employee concerned latest within 15 days of cessation of his employment or any reason whatsoever and give an account of his accumulations and interest and deductions if any. In case of death of the subscriber before the amount standing to his credit has been paid the amount shall be payable to the nominee according to the regulation 12 (b). In case of dispute between two nominees or the legal heir whose name has not been mentioned in the nomination form, the amount of provident fund shall be withheld by the Trust Board till claimant submits succession certificate from the competent Civil Court having jurisdiction over the matter.
