Section 24 in The Orissa Contributory Provident Fund Rules, 1938
24.
When a subscriber -(i)has proceeded on leave preparatory to retirement or, if he is employed in a vacation department, on leave preparatory to retirement combined with vacation; or(ii)While on leave, has been permitted to retire or declared by competent medical authority to be unfit for further service.the amount of subscriptions and interest thereon standing to his credit in the Fund shall, upon application made by him in that behalf to the Accounts Officer, become payable to the subscriber :Provided that the subscriber, if he returns to duty, shall, if required to do so by Government, repay to the Fund, for credit to his account, the whole or part of any amount paid to him from the Fund in pursuance of this Rule, with interest paid to him from the Fund in pursuance of this Rule, with interest thereon at the rate provided in Rule 11 in cash or securities, or partly in cash and partly in securities, by instalments or otherwise by recovery from his emoluments or otherwise as may be directly by one of the authorities competent to grant an advance, under Clause (a) of Sub-rule (2) of Rule 12.
