Section 44 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
44. Payment of amount standing to the credit of the subscriber.
- (i) The sum standing to the credit of a subscriber shall become payable on his quitting the service by way of resignation, termination, dismissal, death, retrenchment and/or retirement subject to further condition specified in Statute 44 (ii) provided that there may if the Committee so directs, be deducted therefrom and paid to the Vishwavidyalaya,-(a)any amount due under a liability incurred by the subscriber to the Vishwavidyalaya upto the total amount contributed by the Vishwavidyalaya to his account including the interest credited in respect thereof.(b)where the subscriber has been dismissed from his employment on account of gross misconduct or gross negligence, the whole or any part of the amount of employer's contributions together with interest credited in respect thereof.(ii)No employee shall be entitled to receive the amount contributed by the Vishwavidyalaya on his behalf and the interest thereon unless he has been in the service of the Vishwavidyalaya for a continuous period of five years from the date he has been permitted to subscribe to the provident fund at the rate prescribed in Statute 41 (2) (a) and that he has been permitted to resign or has retired, or on his death or on account of retrenchment from the post.Explanation. - The account shall be closed on the day, the event takes place.
