Section 16(d) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
(d)pays or repays to the Fund the whole or any amount withheld or withdrawn from the fund with interest thereon, the Committee shall reassign the policy in an appropriate form to the subscriber or to the subscriber and the joint assured as the case may be and made it over to the subscriber with a signed notice of the reassignment addressed to the Insurance Company.(ii)When the subscriber dies before quitting the service, the Committee shall reassign the policy in an appropriate form to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the reassignment addressed to the Insurance Company:
