Section 30 in The General Provident Fund (Orissa) Rules, 1938
30.
When a subscriber -(a)has proceeded on leave preparatory to retirement, or, if he is employed in a vacation department, on leave preparatory to retirement combined with vacation ; or(b)while on leave, has been permitted to retire or been declared by a competent medical authority to be unfit for further service, the amount standing at his credit in the Fund shall, upon application made by him in that behalf to the Accounts Officer become payable to the subscriber :Provided that a subscriber, if he returns to duty, shall except where the Government decides otherwise re-pay to the Fund, for credit to his account the whole or part of any amount paid to him from the Fund in pursuance of this rule with interest thereon at the rate provided in Rule 14, in cash or securities, or partly In cash and partly in securities, by instalments or otherwise, by recovery from his emoluments or otherwise, as may be directed by one of the authorities competent to grant an advance under Rule 15.Note - (1) When vacation precedes the leave preparatory to retirement the amount standing at the credit of a subscriber shall, upon application made to Accounts Officer, become payable at any time between the commencement of such vacation and the date of actual retirement.Note - (2) That final withdrawal by a subscriber is also permissible while in services for the purpose of house building, marriage and higher education of his children as detailed in Appendix F.
