Section 25 in The General Provident Fund (U.P.) Rules, 1985
25. Procedure on appointment to Government service of a person from the service of Central or any other State Government.
(a)If a Government servant who is a subscriber to a non-contributory Provident Fund of the Central or any other State Government is appointed to the service of the Uttar Pradesh Government permanently or temporarily and is likely to be made permanent in due course, the balance at his credit in such other Fund on the date of transfer may, with the consent of the other Government, be transferred to his credit in the Fund.(b)If a Government servant who is a subscriber to a Contributory Provident Fund of the Central or any other Government is appointed to the service of the Uttar Pradesh Government permanently or temporarily and is likely to the made permanent in due course-(i)the balance at this credit in such Contributory Provident Fund on the date of such appointment shall, with the consent of the other Government be transferred to his credit in the Fund;(ii)the amount of such other Government contribution, with interest thereon, standing to his credit in the Contributory Provident Fund shall, with the consent of the other Government, be credited to the State Revenues.
