Section 21 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
21. Time of payment.
- The sum standing to the credit of a Subscriber shall become payable on the termination of his service or on his death; provided that there may, if the Board so directs the Administrators, be deducted therefrom and paid to 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 account including the interest credited in respect thereof; or(b)where the Subscriber has been dismissed from his employment or where there the Subscriber has resigned his employment under the Corporation within five years of the commencement of his permanent service, the whole or any part of the amount contributed by the Corporation to his account together with the interest credited in respect thereof.
