Section 29 in The M.P. General Provident Fund Rules, 1955
29. Final withdrawal of accumulations in the fund.
- When a subscriber quits the service, the amount standing to his credit in the Fund shall become payable to him :Provided that a subscriber who has been dismissed or removed from the service and is subsequently reinstated in the service, shall, if required to do so by Government, repay any amount paid to him from the Fund in pursuance of this rule, with interest thereon at the rate provided in Rule 14 in the manner provided in the proviso to Rule 30. The amount so repaid shall be credited to his account in the Fund.Note 1. - A subscriber, re-employed in Government service after retirement, is considered to have quitted service from the date of retirement, even though his re-employment may have been in continuation of his service without break.Note 2. - A subscriber cannot be considered to quit Government service finally when he resigns service under one Government to take up service under another or when he transfers his service from one branch of Government to another. Consequently, a subscriber to any Provident Fund is not entitled to the refund of his deposits in such circumstances if the rules governing the Provident Fund do not permit of the final withdrawal of deposits until he has quitted Government service. [In such cases interest shall be calculated under Rule 14 (4) and the amount together with interest shall be transferred.] [Inserted by Notification No. 9/3/74/R-II/IV, dated 18-6-1974.]Note 2-A. - In respect of calculation of interest and final payment of General Provident Fund money at his credit, the Government servant resigning Government service to take up appointment under a body corporate, owned or controlled by Government, will be subject to the provision of Note 2 above, if that body maintains a fund and agrees to such transfer.Note 3. - When a non-gazetted subscriber retires, resigns, dies or is dismissed or removed from service or proceeds on leave preparatory to retirement, the head of the office should immediately report the fact to the Accounts Officer and submit the claim for final payment in Provident Fund money at his credit to the Accounts Officer in the form prescribed in the Fifth Schedule. The same form should be used also for claims of withdrawal of Provident Fund money of a Gazetted Officer. If any of the particulars or documents required cannot be furnished at once they should be sent as early thereafter as possible but the report of the event should not be delayed on that account.
