Section 70A in The Employees' Provident Funds Scheme, 1952
70A. [ Payment of provident fund accumulations in the case of a person charged with the offence of murder. [Inserted by G.S.R. 341, dated 9.7.1992 (w.e.f. 25.7.1992).]
(1)If a person, who in the event of the death of a member of the fund is eligible to receive provident fund accumulations of the deceased member under paragraph 70, is charged with the offence of murdering the member or abetting in the commission of such an offence, his claim to receive the share of provident fund shall remain suspended till the conclusion of the criminal proceedings initiated against him for such offence.(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).]
