Section 16B(2) in RSWC Employees General Provident Fund Regulations, 1990
(2)If the subscriber withdraws any amount standing to his credit in the Fund for any of the purposes specified in clause (b) of Rule 16-A, he shall subject to his option under clause (d) of that rule, continue to pay to the Fund the subscription payable provided that no subscription shall be payable by a employee of the corporation who has ceased to subscribe to the Fund.
