Section 24 in Bihar Contributory Provident Fund Rules, 1948
24.
When a subscriber quits the service, the amount standing to his credit in the Fund shall, subject to and deduction under rule 27, become payable to him:Provided that a subscriber, who has been dismissed from the service and subsequently reinstated in the service, shall if required to do so, by Government re-pay any amount paid to him from the Fund in pursuance of this rule; with interest thereon at the rate provided in rule 11 in the manner provided in the proviso to rule 25. The amount so re-paid, shall be credited to his account in theFund, the part which represents his subscriptions and interest thereon and the part which represents the Government contributions with interest thereon, being accounted for in the manner provided in rule 6.
