Section 20(b) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
(b)Where the subscriber has been dismissed from his employment on account of misconduct or gross negligence or voluntarily leave his employment otherwise than on account of ill health or other unavoidable causes before the expiration of the term of service, or within five years of the commencement of his permanent service, as the case may be. the whole or any part of the amount of the employer's contributions together with interest credited in respect thereof.
