Section 14 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
14. Circumstances in which accumulations are payable.
- When a subscriber quits service, the amount standing to his credit in the Fund shall subject to any deduction under regulation 17, becomes payable to him :Provided that a subscriber who has been dismissed from the service and is subsequently reinstated in the service shall, if required to do so by the Board, repay any amount paid to him from the Fund in pursuance of this regulation, with interest thereon at the rate provided under regulation 11, in the manner provided in the proviso to regulation 16. The amount so repaid shall be credited to his account in the Fund, the part which represents his subscriptions and interest thereon and the part which represents the Board's contribution with interests thereon being accounted for in the manner provided in regulation 6.
