Section 35(5) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
(5)Dismissal - (i) In case of dismissal of a member from the service of the Board, the Trustees may forfeit the Board's contribution upto the maximum of the amount contributed in the last two complete years and the year in which he is so dismissed together with the accretions thereto.(ii)Before exercising the power of forfeiture the Member concerned shall be called by notice in writing to show cause why the forfeiture shall not be made and the Trustees shall decide the amount of forfeiture after taking into account any representation made by the member.
