Section 23 in The Orissa Contributory Provident Fund Rules, 1938
23.
When a subscriber quits the service, the amount standing to his credit in the Fund shall, subject to any deduction under Rule 26, become payable to by 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 11 in the manner provided in the proviso to Rule 24. The amount so repaid shall be credited to his account in the Fund, the part which represents his subscriptions and interest thereon, and the part which represents the Government contribution with interest thereon, being accounted for in the manner provided in Rule 6.
