168. Withholding of payment of contribution amount.
- When a subscriber's account is closed either on the dismissal of the subscriber on any ground or on his resignation within five years of the commencement of his employment, the Market Committee may withhold the whole or any part of the amount standing to his credit in the contribution account and pay him only the balance together with the amount deposited by him as subscription and interest thereon :Provided that all payment under this rule shall be subject to such recoveries as may be ordered by the Chairman under Rule 169.Explanation. - (1) When the account of a subscriber is closed, the amount of his subscription and interest due up to the date on which his account is closed shall be paid to him by the Chairman after careful scrutiny subject to audit in usual course along with the monthly accounts.(2)Subscription and contribution payable under this rule, which are not claimed within six months shall be transferred to the head "Deposits" and dealt with under the rules, applicable to "Deposits" generally. In the case of a subscriber's death, the six months' period shall be calculated from the date on which a registered notice in Form XXXI is sent to the person or persons specified in nomination referred to in Rule 156.(3)If the recovery to be made from a subscriber under Rule 157 have not been ascertained on the date of closure of his account under this rule and delay in payments is caused thereby, interest shall be allowed to the subscriber until he gives intimation that the recoveries to be made from him have been ascertained and that he may receive payment of the amount due to him. No interest shall be payable after the date on which intimation is sent to the subscriber.
