Section 69 in The Employees' Provident Funds Scheme, 1952
69. [ Circumstances in which accumulations in the Fund are payable to a member. [Substituted by S.R.O. 2706, dated 17.8.1957 (w.e.f. 24.8.1957).]
(1)A member may withdraw the full amount standing to his credit in the Fund-(a)on retirement from service after attaining the age of [58 years]:[Provided that a member, who has not attained the age of [58 years] [Added by G.S.R. 1044, dated 23.10.1958 (1.11.1958).] at the time of termination of his service, shall also be entitled to withdraw the full amount standing to his credit in the Fund if he attains the age of [58 years] [Substituted '55 years' by Notification No. G.S.R. 158(E), dated 10.2.2016 (w.e.f. 2.9.1952).] before the payment is authorised;] [Inserted by G.S.R. 832, dated 23.10.1987 (w.e.f. 7.11.1987).](b)[ on retirement on account of permanent and total incapacity for work due to bodily or mental infirmity duly certified by the medical officer of the establishment or where an establishment has not regular medical officer, by a registered medical practitioner designated by the establishment;] [Substituted by G.S.R. 350, dated 26.2.1966.](c)[ immediately before migration from India for permanent settlement abroad or for taking employment abroad; [Inserted by S.O. 340(E), dated 4.3.2004 (w.e.f. 4.3.2004).](d)[ on termination of service in the case of mass or individual retrenchment:[* * *](dd)[ on termination of service under a voluntary scheme of retirement framed by the employer and the employees under a mutual agreement specifying, inter alia , that notwithstanding the provisions contained in sub-clause (a) of clause (oo) of section 2 of the Industrial Disputes Act, 1947 (14 of 1947), excluding voluntary retirements from the scope of definition of "retrenchment" such voluntary retirements shall for the purpose be treated as retrenchments by mutual consent of the parties;] [Added by G.S.R. 63, dated 9.1.1973.][* * *] [Clause (e) Omitted by Notification No. G.S.R. 158(E), dated 10.2.2016 (w.e.f. 2.9.1952).][* * *] [Clause (f) omitted by G.S.R. 341, dated 18.3.1974.][(1-A) For the purpose of clause (b) of sub-paragraph (1)-(i)where an establishment has been closed, the certificate of any registered medical practitioner may be accepted;(ii)where there is no medical officer in the establishment, the employer shall designate a registered medical practitioner stationed in the vicinity of the establishment; or(iii)where the establishment is covered by the Employees' State Insurance Scheme, medical certificate from a medical officer of the Employees' State Insurance Dispensary with which or from the Insurance Medical Practitioner with whom, the employee is registered under that Scheme, shall be produced:Provided that where by mutual agreement of employers and employees, a Medical Board exists for any establishment or a group of establishments, certificate issued by such Medical Board may also be accepted for the purpose of this paragraph:Provided further that it shall be open to the Regional Commissioner to demand from the member a fresh certificate from a Civil Surgeon or any doctor acting on his behalf where the original certificate produced by him gives rise to suspicion regarding its genuineness:Provided further the entire fee of the Civil Surgeon or any doctor acting in his behalf shall be paid from the Fund in case the findings of the Civil Surgeon or any doctor acting on his behalf agree with the original certificate and that where such findings do not agree with the original certificate, only half of the fee shall be paid from the Fund and the remaining half shall be debited to the member's account;(iv)A member suffering from tuberculosis or leprosy [or cancer], [even if contracted after leaving the service of an establishment on grounds of illness but before payment has been authorised, shall be deemed to have been permanently and totally incapacitated for work.] [Inserted by G.S.R. 350, dated 26.2.1966.][* * *] [Sub-paragraph (2) Omitted by Notification No. G.S.R. 158(E), dated 10.2.2016 (w.e.f. 2.9.1952).][* * *] [Sub-paragraph (3) omitted by G.S.R. 221, dated 15.3.1990 (w.r.e.f. 1.1.1990).][* * *] [Sub-paragraph (4) omitted by G.S.R. 1501, dated 6.11.1962.][* * *] [Sub-paragraph (5) Omitted by Notification No. G.S.R. 158(E), dated 10.2.2016 (w.e.f. 2.9.1952).][* * *] [Sub-paragraph (6) and Explanation omitted by G.S.R. 221, dated 15.3.1990 (w.r.e.f. 1.1.1990).][* * *] [Sub-paragraph (6) and Explanation omitted by G.S.R. 221, dated 15.3.1990 (w.r.e.f. 1.1.1990).]
