Section 19(1)(a) in The Orissa Contributory Provident Fund Rules, 1938

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1)(a) in The Orissa Contributory Provident Fund Rules, 1938

(a)unless it is a policy expressed on the face of it to be for the benefit of the wife of the subscriber, or of his wife and children, or any of them be assigned to the Governor of Orissa, as security for the payment of any sum which may become payable to the Fund under Rues 20 to 22, and delivered to the Accounts Officer, the assignment being made by endorsement on the policy in Form (1) or Form (2) or Form (3) of the Forms in the Third Schedule according as the policy is on the life of the subscriber or on the joint lives of the subscriber and his wife or the policy has previously been assigned to the subscriber's wife.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 19(1)(a) in The Orissa Contributory Provident Fund Rules, 1938