Section 531(3) in The Bihar General Provident Fund Rules, 1948
(3)I. C.D., wife of A.B., and the assignee of the within policy having at the request of A.B. the assured agreed to release my interest in the policy in favour of A.B., in order that A.B., may assign the policy to the Governor of Bihar, who has agreed to accept payments towards the within policy of assurance in substitutions for the subscriptions payable by A.B., to the General Provident Fund, hereby at the request and by the direction of A.B., assign and I, the said A. B. assign and confirm unto the Governor of Bihar the within policy of assurance as security for payment of all sums which under Rules 21 to 27 of the Rules of the said Funds, the said A.B., may hereafter become liable to the Fund.Signature of the assignee and the subscriber.Date............Station.........One witness to signature.Note. - The assignment may be executed on the policy itself either in the subscribers handwriting, or in type, or alternatively a typed or printed slip containing the assignment may be pasted on the blank space provided for the purpose on the policy. A typed or printed endorsement must be duly signed and if pasted on the policy it must be initialled across all four margins.Fourth Schedule(Rule 23)Forms of re-assignment by the Governor of Bihar
