Section 65 in The Employees' Provident Funds Scheme, 1952
65. [ Bonus on policy to be adjusted against payments made from the Fund. [Substituted by G.S.R. 1083, dated 30.6.1966.]
- So long as the policy remains assigned to the Central Board, any bonus accruing on it may be drawn by the Central Board or where authorised by the Central Board, by the Commissioner, and adjusted against the payments made on behalf of the member under paragraph 62.
