Section 29 in The Bihar General Provident Fund Rules, 1948
29. Final withdrawal of accumulations in the Fund.
- When a subscriber quits the service the amount standing to his credit in the Fund shall become payable to him;Provided that a subscriber, who has been dismissed from the service and is subsequently reinstated in the service shall, if required to do so by Government, repay any amount paid to him from the Fund in pursuance of this rule, with interest thereon at the rate provided in Rule 14, in the manner provided in the proviso to Rule 30. The amount so repaid shall be credited to his account in the Fund.Note. - A subscriber re-employed in Government service after retirement is considered to have quitted service from the date of retirement even though his reemployment may have been in continuation of his active service without break. He cannot therefore, get interest on his accumulation in the Fund beyond six months from the date of retirement, under Rule 14 (4) infra.
