Section 32(3) in The Bihar General Provident Fund Rules, 1948
(3)[ Any person who desires to claim payment under this rule, shall send a written application in that behalf to the Account Officer. Payment of amounts withdrawn shall be made in India only. The persons, to whom the amounts are payable, shall make their own arrangements to receive payment in India:Provided that such application will not be needed to be sent in case of superannuation, but the office of The General Provident Fund shall take action suo motto for issuance of authority letter for final withdrawal.] [Substituted by Bihar Notification No. 1126, dated 15.3.2017 (w.e.f. 18.8.1948).]
