Section 15 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
15. Payment of amount outstanding to credit of subscriber.
(1)Subject to the provisions of sub-regulations (2) and (3), the sum standing to the credit of a subscriber shall become payable on the termination of his service or on his retirement or on his death.(2)Subject to the directions of the Committee, the whole or any part of the amount of the Employer's contribution together with interest credited in respect thereof, may be deducted from the total amount standing to the credit of a subscriber and paid to the Corporation which would constitute income of the Corporation and taken in its hands where :-(a)the subscriber is dismissed or removed from employment in pursuance of the disciplinary proceeding taken against him; or(b)the subscriber voluntarily leaves his employment otherwise than on account of ill-health or other unavoidable causes before the expiration of the term of his service or within five years of the completion of his period of probation, as the case may be.(3)The Employers' share, together with interest credited in respect thereof, shall not be payable except with the approval of the Committee.
