Section 32 in The Bihar General Provident Fund Rules, 1948
32.
(1)When the amount standing to the credit of a subscriber in the fund becomes payable, it shall be the duty of the Account Officer to make payment, as provided in Section 4 of the Provident Funds Act, 1925.(2)If the person to whom, under these Rules, any amount or policy is to be paid, assigned, re-assigned, or delivered, is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912 the payment of assignment or delivery will be made to such manager and not to the lunatic.(3)[ Any person who desires to claim payment under this rule, shall send a written application in that behalf to the Account Officer. Payment of amounts withdrawn shall be made in India only. The persons, to whom the amounts are payable, shall make their own arrangements to receive payment in India:Provided that such application will not be needed to be sent in case of superannuation, but the office of The General Provident Fund shall take action suo motto for issuance of authority letter for final withdrawal.] [Substituted by Bihar Notification No. 1126, dated 15.3.2017 (w.e.f. 18.8.1948).]
