Section 14 in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
14. Amount to be withheld when the account is closed.
(1)Notwithstanding anything contained in rule 13, if any sum is due from a subscriber to the Trust at the time when his account is closed, Trust may deduct the amount of such sums, but not exceeding in any case the total amount of its contributions credited to the account of the subscriber and interest accrued thereon before making payment under rule 13 of the amount at the credit of his Provident Fund Account.(2)When the subscriber who is required or permitted to subscribe to the Provident Fund resigns within five years of the commencement of his service except on account of illness or any other cause which the Chairman may deem to be a sufficient cause or has been dismissed from the service of the Trust, the Trust may deduct from the sum standing to this credit in the Provident Fund, the whole or any part of the contribution made by it to his Provident Fund and the interest thereon.
