Section 23 in Rajasthan Government Servants' General Provident Fund Rules, 1997
23. Transfer of balance from the Fund.
- (i) If a person who is an account holder with a Provident Fund Scheme of any other Government is appointed on a civil post under the Government, the balance in his account with the other Provident Fund shall be deposited in his account with the Department.(ii)In the case of a transfer vice-versa, the amount deposited in his account shall be transferred to the Fund of the other Government.
