Section 17 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
17. Deductions.
- Subject to the condition that no deduction may be made which reduces the credit of the subscriber by more than the amount of any contribution by Board with interest thereon credited under rules 10 and 11, before the amount standing to the credit of a subscriber in the Fund is paid out of the Fund, the Board may direct the deduction therefrom and payment to itself of,(a)Any amount, if a subscriber has been dismissed from the service for grave misconduct :Provided that if the order of dismissal is subsequently cancelled, the amount so deducted shall on his reinstatement in the service be replaced at his credit in the Fund :(b)Any amount, if a subscriber resigns his employment under the Board, within five years of the commencement thereof otherwise than by reason of Superannuation or a declaration by competent medical authority that he is unfit for further services; and(c)Any amount due under liability incurred by the subscriber to the Board.
