Section 32(b) in The General Provident Fund (Central Service) Rules, 1960
(b)while on leave, has been permitted to retire or been declared by a competent medical authority to be unfit for further service, the amount standing to his credit in the Fund shall, [* * *] [Deleted vide Notification No. 20/12/94-P7 P&PW(E) dated, the 15th November, 1996 published as S.O. No. 3228 in the Gazette of India dated the 23rd November, 1996] upon application made by him in that behalf to the Accounts Officer, become payable to the subscriber:
