Section 35(1) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
(1)On discharge due to reduction in Establishment or on termination of service through ill health - In the event of any member discharged permanently from service as a result of reduction by the Board of its establishment or his/her becoming permanently incapacitated owing to injury sustained whilst in the service of the Board through no fault or carelessness or negligence on his/her own fault, service is terminated on account of continued illness not due to his/her own fault, neglect or carelessness (as to which the decision of Medical Officer nominated by the Board shall be final), he/she shall be entitled to the whole amount standing to the credit of his/her account as at the date of the termination of his/her service or for any of the reasons herein specified.
