The account of each subscriber shall be closed -(1)when he is dismissed from the service of the Council or removed or called upon to resign on account of misconduct or inefficiency or resigns without notice or permission or in the case of a servant appointed on probation if he is not confirmed at the end of the probation period; or(2)when he retires from service or when his services are dispensed with owing to a reduction of establishment (or some cause other than his own misconduct) or when he becomes incapable of contributing to the fund by reason of his having been reduced to non qualifying service otherwise than for reasons contemplated in Note (ii) to Rule 437 of misconduct or by reason of his permanent transfer from qualifying to non-qualifying service, or when he is permitted to resign under any circumstances other than those mentioned in Clause (4) of this rule; or(3)when he dies;Provided that a subscriber who has been dismissed from the service of the Council and subsequently reinstated in that service, shall if required to do so by the Council on the advice of the appellate authority, repay any amount paid to him from the fund in pursuance of this rule with interest thereon at the rate provided in Rule 449, in cash or in securities or partly in cash and partly in securities by instalments or otherwise or by recovery from his emoluments as the Council may direct. The amount so repaid shall be placed to his credit in his account in the fund he part which represents his subscription and interest thereon and part which represents the contribution paid by the Council with interest thereon being accounted for in the manner provided in Rule 439.Explanation. - Subscribers who are reduced to Class IV service owing to their misconduct shall be regarded for the purposes of this rule as having been dismissed from the posts carrying higher pay and shall accordingly be dealt with under Clause (1) of this rule.
