When a subscriber's account is closed either on the dismissal of the subscriber on any ground or on his resignation within five years of the commencement of his employment, the Council may withhold all or any part of the amount standing to his credit in the contribution account and pay him only the balance together with the amount deposited by him as subscription and the interest thereon :Provided that all payments under this rule shall be subject to such recoveries as may be ordered by the Council under Rule 457.Explanation. - (1) When the account of a subscriber is closed the amount of his subscription with contribution and interest due up to the date on which his account is closed shall be paid to him by the Executive Officer after careful scrutiny, subject to audit in the usual course along with the monthly account.(2)Subscriptions and contributions payable under the rule which are not claimed within six months shall be transferred to the head 'deposits' and dealt with under the rules applicable to 'deposits' generally. In the case of a subscriber's death the six months shall be calculated from the date on which a registered notice is sent in Form P.F. 4 appended to these rules to the person or persons specified in the nomination referred to in Rule 438.(3)If the recoveries to be made from a subscriber under Rule 457, have not been ascertained on the date of closure of his account under Rule 454 and delay in payment is caused thereby, interest shall be allowed to the subscriber until he is given intimation that the recoveries to be* made from him have been ascertained and that he may receive payment of the amount due to him. No interest shall be payable after the date on which intimation is sent to the subscriber.(4)When the whole or any part of the amount standing to a subscriber's credit in the contribution account is withheld under this rule each local authority which contributed towards the same shall be entitled to a refund of or in proportion to the sum contributed by it together with interest thereon.
