Section 44(b) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(b)where the subscriber has been dismissed from his employment on account of gross misconduct or gross negligence, the whole or any part of the amount of employer's contributions together with interest credited in respect thereof.(ii)No employee shall be entitled to receive the amount contributed by the Vishwavidyalaya on his behalf and the interest thereon unless he has been in the service of the Vishwavidyalaya for a continuous period of five years from the date he has been permitted to subscribe to the provident fund at the rate prescribed in Statute 41 (2) (a) and that he has been permitted to resign or has retired, or on his death or on account of retrenchment from the post.
