Section 70A(2) in The Employees' Provident Funds Scheme, 1952
(2)If on the conclusion of the criminal proceedings referred to in sub-paragraph (1), the person concerned is,-(a)convicted for the murder or abetting the murder of the member, he shall be debarred from receiving the share of provident fund accumulations which shall be payable to other eligible members, if any, of the deceased member; or(b)acquitted of the murdering or abetting the murder of the member, his share of provident fund shall be payable to him.][* * *] [Paragraph 71 omitted by G.S.R. 707, dated 4.5.1976 (w.e.f. 22.5.1976).]
