Section 9(b) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(b)If a subscriber is dismissed or tenders resignation from the service of the Board, or is called upon to resign on account of misconduct or inefficiencies or resigns without one month's notice, the chairman at his own discretion may withhold the whole or any part of the contribution made to his provident fund by the Board and the interest thereon.
