Section 30 in The General Provident Fund (Central Service) Rules, 1960
30. Restriction of the Provisions Relating to Financing of Policies to Existing Subscribers in Respect of Existing Policies.
- The provisions of rules 17 to 29 shall apply only to subscribers who before the date of publication of these rules, have been substituting in whole or in part, payments towards policies of life insurance for subscriptions to the fund or making withdrawals from the Fund for such payments:Provided that such subscribers shall not be permitted to substitute such payments for subscriptions due to the Fund or to withdraw from Fund for making such payments in respect of any new policy.
