Section 22(c) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(c)On termination of employment by the employer except when the employee is dismissed on charge of mis-appropriation, dishonestly involving funds of the CSEB or this trust in which case trust may adjust whole or part of the amount involved in such misconducts on a request by the CSEB after giving the concerned employee an opportunity of being heard.
