Section 14(2) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(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.
