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Union of India - Section

Section 41 in The General Provident Fund (Central Service) Rules, 1960

41. Repealing Clause.

- The General Provident Fund (Central Services) Rules are hereby repealed.First Schedule[Rule 5 (3)][Form of Nomination] [Substituted vide Notification No. F. 20 (10)/81-Pension Unit G. P. F., dated 30th July, 1983.]Account No. .................I,......................... hereby nominate the person(s) mentioned below who is/ are member(s)/ non-member(s) of my family as defined in Rule 2 of the General Provident Fund (Central Services), Rule, 1960 to receive the amount that may stand to my credit in the Fund as indicated below, in the event of my death before that amount has become payable or having become payable has not been paid.
Name and full address of the nominee(s) Relationship with the subscriber Age of the nominee(s) Share payable to each nominee Contingencies on the happening of which thenomination will become invalid Name, address and relationship of the person(s)if any to whom the right of nominee shall pass in the event ofhis/her predeceasing the subscriber If the nominee is not a member of the family asprovided in Rule 2, indicate the reasons
1 2 3 4 5 6 7
             
Dated this...................day of 19............at.............Signature of the subscriber......................Name in block letters............................Designation......................................
Two witnesses to signature......................  
Name and address....................... Signature..............................
  (Reverse of the form)
1.  
2.  
Space for use by the Head of Office/Pay and Accounts OfficeNomination by Shri/Smt./Kumari....................... Designation.....................Date of receipt no nomination.........................Signature of Head of Office/Pay & Accounts OfficerDesignation......................Date....................................instruction for the subscriber :
(a)Your name may be filled in.
(b)Name of the fund may be completed suitably.
(c)Definition of term "family" as given in the General Provident Fund (Central Services) Rules, 1960 is reproduced below :
Family means-
(i)in the case of a male subscriber, the wife or wives and children of a subscriber and the widow, or widows, and children of a deceased son of the subscriber; provided that if a subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which she belongs to be entitled to maintenance she shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently intimates in writing to the Accounts Officer that she shall continue to be so regarded;
(ii)in the case of a female subscriber, the husband and children of a subscriber, and the widow or widows and children of a deceased son of a subscriber provided that if a subscriber by notice in writing to the Accounts Officer expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels such notice in writing.
Note. - Child means legitimate child and includes an adopted child where adoption is recognised by the personal law governing the subscriber.
(d)Column 4. If only one person is nominated the words "in full" should be written against the nominee. If more than one person is nominated, the share payable to each nominee over the whole amount of the Provident Fund shall be specified.
(e)Column 5. Death of nominee(s) should not be mentioned as contingency in this column.
(f)Column 6. Do not mention your name.
(g)Draw line across the blank space below last entry to prevent insertion of any name after you have signed.
Note. - A nomination shall become invalid in case of a subscriber who had no family at the time of nomination subsequently acquiring a family.Second Schedule[Rule 22 (1) (a)]Form of AssignmentForm (1)I, A B of ......................, hereby assign unto the President of India the within policy assurance as security for payment of all sums which under Rule 27 of the General Provident Fund (Central Services) Rules, 1960, I may hereafter become liable to pay that Fund.I hereby certify that no prior assignment of the within policy exists.Dated this................... day of ............. 19 .............One witness to signature :Station .................Signature of subscriber.Form (2)We, A B (the subscribers) of .................. and CD (the joint assured) of .................... in consideration of the President of India agreeing at our request to accept payments towards the within policy of assurance in substitution for the subscriptions payable by me the said AB to the General .Provident Fund (or, as the case may be, to accept the withdrawal of the sum of Rs. ................ from the sum to the credit of the said AB in the General Provident Fund for payment of the premium of the within policy of assurance) hereby jointly and severally assign unto the said President of India the within policy of assurance as security for payment of all sums which under Rule 27 of the General Provident Fund (Central Services) Rules, 1960, the said AB may hereafter become liable to pay that Fund.We hereby certify that no prior assignment of the within policy exists.Dated this .................... day of ............ 19 .............One witness to signature :Signature of the subscriber and the joint assured.Station .....................................Form (3)I, CD, wife of AB, and the assignee of the within policy, having, at the request of AB, the assured, agreed to release my interest in the policy in favour of AB in order that AB may assign the policy to the President of India, who has agreed to accept payments towards the within policy of assurance in substitution for the subscriptions payable by AB to the General Provident Fund hereby at the request and by the direction of AB assign and I, the said AB assign and confirm unto the President of India the within policy of assurance as security for payment of all sums which under Rule 27 of the Rules of the said Fund, the said AB may hereafter become liable to pay to the Fund.We hereby certify that no prior assignment of the within policy exists.Dated this ................... day of .......................... 19 ........................One witness to signature :Signature of the assignee and the subscriber.Station :Form (4)Form of single tenant assignment to be used by in cases where to the ...................... Provident Fund who has affected an insurance policy under the Rules of that Fund is admitted to the General Provident Fund (Central Services).I,.............................. (subscriber's name) of ............................(subscriber's address), hereby further assign unto the President of India the within policy of assurance as security for the payment of all sums which under Rule 27 of the General Provident Fund (Central Services) Rules, 1960, the said....................(subscriber's name) may hereafter become liable to pay to the General Provident Fund (Central Services).I hereby certify that except an assignment to the President of India/Governor of the State of ................ as security for payment of all sums which the said......................(subscriber's name) has become liable to pay under Rule............. of the.............. Provident Fund Rules, no prior assignment of the within policy exists.Dated this ............. day of ............. 19 ........One witness .......................Station :Signature of the subscriber.Form (5)Form of joint tenant assignment to be used in cases where a subscriber to ................ Provident Fund who has effected an insurance policy under the Rules of that Fund is admitted to the General Provident Fund (Central Services).We...................(subscriber's name) of..............(subscriber's address) and...................(wife's name) wife of........... hereby jointly and severally further assign unto the President of India the within policy of assurance as a security for the payment of all sums which under Rule 27 of the General Provident Fund (Central Services) Rules, 1960, the said...............(subscriber's name) may hereafter become liable to pay to the General Provident Fund (Central Services).We hereby certify that except an assignment to the President of India/Governor of the State of as security for payment of all sums which the said...............(subscriber's name) has become liable to pay under Rule.......... of the............. Provident Fund Rules, no prior assignment of the within policy exists.Dated this .................... day of ........... 19 ............One witness ...................Station :Signature of the subscriber and the joint tenantNote. - The assignment may be executed on the policy itself either in the subscriber's handwriting or in type, or alternatively a typed or printed slip containing the assignment may be pasted on the blank space provided for the purposes on the policy. A typed or printed endorsement must be duly signed and if pasted on the policy, it must be initialled across all four margins.Third Schedule[Rule 24]Forms of Re-assignment by the President of IndiaForm IAll sums which have become payable by the above named AB under Rule 27 of the General Provident Fund (Central Services) Rule, 1960 having been paid and/or liabilities for payment by him of any such sums in the future having ceased, the President of India both hereby re-assign the within policy of assurance to the said
AB and CDAB
Dated this ........................ day ..................... 19 ..................... Executed by ..................... Accounts Officer of the Fund for and on behalf of the President of India in the presence of ...................XY....................................(Signature of Accounts Officer)................................. YZ(One witness who should add his designation and address)Form IIThe above named AB having died on the .................... day of ..................... 19 ........................ the President of India hereby re-assigns the within policy of assurance to CD [...................................] [Fill in particulars of persons legally entitled to receive the policy.]Dated this ....................... day ....................... 19 ...... Executed by .................. Accounts Officer of the Fund for and on behalf of the President of India in the presence of ..................XY ..................................................(Signature of Accounts Officer).......................... YZ(One witness who should add his designation and address)Fourth Schedule[Rule 25] [Deleted by S. O. 2578, dated 17th July, 1976.]Fifth Schedule[Rule 13]Authorities competent to grant temporary advance