Section 17 in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
17. Time of payment.
- The sum standing to the credit of a subscriber shall become payable on the termination of his/her service or on his/her death, provided that there may if the Board so directs the Administrators, be deducted therefrom and paid to the Corporation-(a)any amount due under a liability incurred by the subscriber to the Corporation up to the total amount contributed by the corporation to his/her account, including the interest credited in respect thereof; or(b)where the subscriber has been dismissed from his/her employment or whether the subscriber has resigned his/her employment under the Corporation, within five years of the commencement of his/her permanent service, the whole or any part of the amount contributed by the Corporation to his/her account together with the interest credited in respect thereof.
