Section 8(1) in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965
(1)The total amount of subscription and contribution together with interest accrued thereon shall be payable to the employee on the termination of his service or to his nominee if the employee does not subsist, or the legal heir of the employee in case both the employee and nominee do not subsist, after deducting the amount of temporary advance, if any :Provided that the competent authority may in its discretion forfeit the whole or any portion of the contribution credited in respect of an employee together with the interest accrued thereon, if the employee is dismissed within five years of his joining permanent service on account of charges involving moral turpitude, corruption and indiscipline :Provided further that if an employee leaves service within five years on grounds of ill health or for joining the Indian armed forces while a proclamation of emergency declared under the Constitution of India is in operation or if his post is brought under retrenchment, no deduction shall be made from the amount of the fund payable to him.
