Section 4 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
4.
These presents shall constitute a Trust account upon and subject to the rules and regulations herein contained. The Trust shall be irrecoverable save with the consent of the Board and ail the beneficiaries. No moneys belonging to the Fund shall be recoverable by the Board nor shall the Board have any lien or change of any description on the same excepting where the employee is dismissed for misconduct or voluntarily leaves his employment otherwise than on account of illhealth or other unavoidable cause before the expiration of the term of service specified in this behalf in the regulations of the fund, provided in such cases the recoveries made by the employer shall be limited to the contributions made by him to the individual account of the employee, and to interest credited in respect of such contributions and accumulations thereof, in accordance with the regulations of the fund.
