Section 15 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
15. Subscription to become payable on retirement.
- When a subscriber :-(a)has proceded on leave preparatory to retirement; or(b)while on leave has been permitted to retire or declared by a competent medical authority to be unfit for further service, the amount of subscription and interest thereon standing to his credit in the Fund, shall upon application made by him in this behalf to the Accounts Officer become payable to the subscriber :Provided that the subscriber if he returns to duty shall, if required to do so by the Board repay to the fund, for credit to his account the whole or part of any amount paid to him from the Fund in pursuance of this rule with interest thereon at the rate provided in regulation 11 in cash or in securities or partly in cash and partly in securities, by instalments or otherwise, by recovery from his emoluments or otherwise, as the Board may direct.
