Section 27 in The General Provident Fund (Orissa) Rules, 1938
27.
If the Accounts Officer receives notice of -(a)all assignment (otherwise than an assignment to the Governor of Orissa under Rule 21) ; or(b)a charge or encumbrance on ; or(c)an order of a Court restraining dealings with the policy or any amount realised thereon,the Accounts Officer shall not-(i)re-assign or make over the policy as provided in Rule 23 ; or(ii)realise the amount assured by the policy or re-assign, or make over the policy, as provided in Rule 24 ; but shall forthwith refer the matter to the Government.
