(1)The account of each subscriber shall be closed :(1)When he is dismissed from the service or removed or called upon to resign on account of misconduct or inefficiency or reasons without notice or permission; or(2)When he retires from service or when his services are dispensed with owing to a reduction of establishment or some cause other than his own misconduct or inefficiency or when he becomes incapable of contributing to the Provident Fund by reasons of his having been reduced to inferior service as defined in the Civil Service Regulations otherwise than for misconduct or by reasons of his permanent transfer from qualifying to non-qualifying service or when he is permitted to resign under any circumstances other than those in clause (1), or(3)When he dies :Provided that a subscriber who has been dismissed from the service and is subsequently reinstated in that service shall, if required to do so, by Market Committee on the advice of the Appellate Authority repay any amount paid to him for Provident Fund in pursuance of this rule with interest thereon at the rate provided in Rule 158 in cash or in securities or partly in cash and partly in securities by instalments or otherwise or by recovery from his emoluments as the Market Committee may direct. The amount so repaid shall be placed to his credit in his account in the Provident Fund, the part which represents his subscription and interest thereon, being accounted for in the manner provided in Rule 157.Explanation. - Subscribers who are reduced to inferior service as defined in the Civil Service Regulations owing to their misconduct shall be regarded for the purpose of this rule as having been dismissed from the posts carrying higher pay, and shall accordingly be dealt with under clause (1) of this rule.
