Section 21 in The General Provident Fund (U.P.) Rules, 1985
21. Retirement of subscriber.
- When a subscriber :(a)has proceeded on leave preparatory to retirement or if he is employed in a vacation department, on leave preparatory to retirement combined with vacation, or(b)while on leave, has been permitted to retire or has been declared by a competent medical authority to be unfit for further service, the amount standing to his credit in the Fund shall, upon application made by him in that behalf become payable to the subscriber :Provided that, if in a case covered by clause (b) the subscriber returns to duty, he may at his discretion repay to the Fund for credit to his account, the amount paid to him in pursuance of his rule.
