Section 18 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
18. Retirement of subscriber.
- When a subscriber-(a)has proceeded on leave preparatory to retirement; or(b)while on leave, has been permitted to retire or declared by competent medical authority to be unfit for further service,the amount standing to his credit in the Fund shall become payable to the subscriber:Provided that the subscriber, if he returns to duty, shall if required to do so by the Secretary repay to the Fund, for credit to his account, the amount paid to him from the Fund in pursuance of this rule, with interest thereon at the rate provided in rule 11 in cash or securities, or partly in cash and partly in securities, by installments or otherwise by recovery from his emoluments or otherwise, as the Secretary may direct.
