Section 17(5) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(5)Where any exemption granted under sub-section (1), sub-section [(1C), sub-section (2), sub-section (2A) or sub-section (2B) is cancelled, the amount of accumulations to the credit of every employee to whom such exemption applied, in the Provident Fund, the Pension Fund or the Insurance Fund of the establishment in which he is employed together with any amount forfeited from the employer’s share of contribution to the credit of the employee who leaves the employment before the completion of the full period of service shall be transferred within such time and in such manner as may be specified in the Scheme or the Pension Scheme or the Insurance Scheme to the credit of his account in the Fund or the Pension Fund or the Insurance Fund, as the case may be.
