Section 23(1) in The M.P. General Provident Fund Rules, 1955
(1)Save as provided by Rule 27 when the subscriber :-(a)quits the service; or(b)has proceeded on leave preparatory to retirement or if he is employed in a vacation department, on leave preparatory to retirement combined with vacation, and applies to the Accounts Officer for reassignment or return of the policy; or(c)while on leave has been permitted to retire or declared by a competent medical authority to be unfit for further service and applies to the Accounts Officer for reassignment or return of the policy; or(d)pays or repays to the fund the whole of any amount withheld or withdrawn from the Fund for any of the purposes mentioned in sub-clause (ii) of Clause (a) of Rule 17 and sub-clauses (i) and (ii) of Clause (b) of Rule 17; or(e)[ x x ] [Omitted by Notification No. G-25-31-95-C-IV, dated 1-3-1996.]
