Section 20 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
20. [ Payment of Amount Standing to the Credit of Subscriber. [[Substituted for regulation 20 vide Notification in the Rajasthan Rajpatra No. 47. dated 19-2-1981 for the following: -
'20. Payment of Amount Standing to the Credit of Subscriber.-The sum standing to the credit of a subscriber shall become payable on the termination of his service or on his death, provided that there may, if the Executive Committee of the Corporation so directs be deducted therefrom and paid to the Corporation:-(a)Any amount due under a liability incurred by the subscriber to the Corporation upto the total amount contributed by the Corporation to his account including the interest credited in respect thereof; or(b)Where the subscriber has been dismissed from his employment on account of misconduct or gross negligence or voluntarily leave his employment otherwise than on account of ill health or other unavoidable causes before the expiration of the term of service, or within five years of the commencement of his permanent service, as the case may be. the whole or any part of the amount of the employer's contributions together with interest credited in respect thereof.Explanation.-The account shall be closed on the day the event takes place.]]- The sum standing to the credit of a subscriber shall become payable on the termination of his service or on his death, (subject to the following deductions) therefrom and paid to the Corporation.]
