Section 30 in The M.P. General Provident Fund Rules, 1955
30.
When a subscriber :-(a)has proceeded on leave preparatory to retirement, or, if he is employed in a vacation department, on leave preparatory to retirement combined with vacation, or(b)while on leave, has been permitted to retire or been declared by a competent medical authority to be unfit for further service, or(c)has attained the age of superannuation but has not been permitted to retire from service owing to some reason or other,the amount standing to his credit in the Fund shall, [x x x] [Words 'upon the application made by him in that behalf to the Accounts Officer' omitted by Notification No. G-25-1 -2000-C-IV, dated 30-6-2001.] him in that behalf to the Accounts Officer, become payable to the subscriber :[Provided that if the subscriber returns to duty, the subscriber shall, except where the administrative department decides otherwise, repay to the fund, for credit to the subscriber's account the whole amount paid to the subscriber from the Fund in pursuance of this rule.] [Substituted by Notification No. G-25-31-95-C-IV, dated 1-3-1996.]Note. - When vacation precedes the leave preparatory to retirement, the amount standing at the credit of a subscriber shall, [x x x] [Words 'upon the application made to the Accounts Officer' omitted by Notification No. G-25-1-2000-C-IV, dated 30-6-2001.] become payable at any time between the commencement of such vacation and the date of actual retirement.
