Section 18 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
18. Payments.
(1)When the amount standing to the credit of the subscriber in the Fund or the balance thereof, after any deduction under regulation 12, becomes payable, it shall be the duty of the Accounts Officer, after satisfying himself, when no such deduction has been directed under that regulation, that no deduction is to be made to make payment as provided in section 4 of the Provident Funds Act, 1925.(2)If the person to whom under these regulations any amount is to be paid is a lunatic for whose estate a Manager has been appointed in this behalf under Indian Lunacy Act, 1912, the payment shall be made to such Manager and not to the lunatic.
