Section 20 in The General Provident Fund (U.P.) Rules, 1985
20. Final payments of accumulation in the Fund.
- When a subscriber quits the service, the amount standing to his credit in the Fund shall become payable to him :Provided that a subscriber, who has been dismissed from the service and is subsequently reinstated shall, if required to do so by the Government repay any amount paid to him from the Fund in pursuance of this rule, in a lump sum or in instalments as may be determined. The amount so repaid shall be credited to his account:Provided further that where a subscriber after quitting the service takes up appointment, with or without any break, on a new post under the Central Government, another State Government or an Undertaking the amount of his subscriptions together with interest thereon may, if he so desires, be transferred to his new Provident Fund Account of the concerned Government or Undertaking, as the case may be, also agree to such a transfer. If, however, the subscriber does not opt for such transfer of the concerned Government or Undertaking does not agree to it, the amount aforesaid shall be refunded to the subscriber.
