Section 529(2) in The Bihar General Provident Fund Rules, 1948
(2)The procedure prescribed in this rule shall apply mutatis mutandis to all other cases in which the amount lying at credit of a subscriber in his provident fund account becomes payable to him on finally quitting the service either by resignation, dismissal or death.The date of such an event should therefore, be promptly communicated to the Accountant General to close the fund account of the subscriber and to arrange for final payment. The application for final withdrawal, should be made in T.C. Form 73 and instructions contained therein should be very carefully followed at the absence of information on a single point may make it impossible for the Account office, to authorise payment.
