Section 32(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(b)any amount, if within five years of the commencement of service, a subscriber resigns his employment under the Authority or the services of a subscriber are within the period aforesaid terminated otherwise than by reason of -(i)Superannuation, or(ii)General retrenchment, or(iii)The dissolution of (he Authority, or(iv)Declaration by a Competent Medical Authority approved by the Authority that the subscriber is unfit for further services, or(v)Death, or(vi)ill-health or other unavoidable cause :
