Section 28A in The General Provident Fund (Orissa) Rules, 1938
28A. [ [Inserted vide F. D. No. 15134/16.4.1969.]
The provisions of Rules 17 to 28 shall apply only to subscribers who, before the date of issue of this rule, have been substituting in whole or in part, payments towards policies of Life Insurance for subscriptions to the Fund or making withdrawals from the Fund for such payment :Provided that such subscribers shall not be permitted to substitute such payments for subscriptions due to the fund or to withdraw from the fund for making such payments in respect of any new policy.]Final withdrawal of accumulations in the Fund
