Section 17 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
17. Final withdrawal of accumulations in the Fund.
- When a subscriber quits the service, the amount outstanding 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 the Board, repay any amount paid to him from the Fund in pursuance of this rule, with interest thereon at the rate specified in rule 11, in the manner provided in the proviso to rule 18. The amount so repaid shall be credited to his account in the Fund.Explanation 1.- A subscriber, other than one who is appointed on contract or one who has retired from service and is subsequently re-employed with or without a break in service, shall not be deemed to quit the service when he or she is transferred without any break in service to a new post under a State Government or in a department of the Central Government (in which he or she is governed by another set of Provident Fund Rules) and without retaining any connection with his former post. In such a case, his subscription together with interest thereon shall be transferred-(a)to his account in the other Fund in accordance with the rules of that Fund; or(b)to a new account under the State Government concerned if the new post is under a State Government and the State Government consents, by general or special order, to such transfer of his subscriptions and interest.Explanation 2.- Transfer shall include cases of resignations from service in order to take up appointment in another department of the Central Government or under the State Government without any break and with proper permission of the Board. In cases, where there has been break in service, it shall be limited to the joining time allowed on transfer to a different station. The same shall hold good in cases of retrenchments followed by immediate employment.Explanation 3.- (a) When a subscriber other than the one who is appointed on contract or one who has retired from service and is subsequently re-employed, is transferred without any break, to the service under another body corporate, owned or controlled by the Government or an autonomous organization, registered under the Societies Registration Act, 1860 (21 of 1860), the amount of subscriptions and interest thereon, shall not be paid but shall be transferred with the consent of that body, to his new Provident Fund Account under that body.(b)Transfers shall include cases of resignation from service in order to take up appointment under another body corporate, owned or controlled by Government or an autonomous organization, registered under the Societies Registration Act, 1860 (21 of 1860), without any break and with proper permission of the Board. The time taken to join the new post shall not be treated as a break in service if it does not exceed the joining time as admissible under the Government rules on transfer from one post to another.
