Section 16G(1)(d) in RSWC Employees General Provident Fund Regulations, 1990

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State of Rajasthan - Subsection

Section 16G(1)(d) in RSWC Employees General Provident Fund Regulations, 1990

(d)pays or repays to the Fund the whole of any amount withheld or withdrawn from the Fund for any of the purposes mentioned in sub-clause (ii) of clause (a) of Rule 16A and sub-clause (i) and (ii) of clause (b) of rule 16A with interest thereon at the rate provided in Rule 13. The Sr. Accounts Officer shall-

(i)if the policy has been assigned to the Corporation under Rule 16-E or under the corresponding Rule hereto to fore in force reassign the policy in the Form set-fourth in the Schedule to the subscriber or to the subscriber and the joined assured, as the case may be, and make it over to the subscriber together with a signed notice of the reassignment addressed to the Insurance Company.

(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of Rule 16E make over the policy to the subscriber:

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State of Rajasthan - Subsection

Section 16G(1)(d) in RSWC Employees General Provident Fund Regulations, 1990