Section 27(2)(e) in State Bank of India Employees Provident Fund Regulations, 2015

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Union of India - Subsection

Section 27(2)(e) in State Bank of India Employees Provident Fund Regulations, 2015

(e)Notwithstanding anything contained in this regulation, on the death of a member, who is under a liability incurred by him to the Bank, the trustees may pay to the Bank out of the balance at his credit in the Fund any sum due by him to the Bank (not exceeding in any case the sums contributed by the Bank to his account in the Fund and any interest credited to his account on the sums so contributed) before making payment under this regulation.

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Union of India - Subsection

Section 27(2)(e) in State Bank of India Employees Provident Fund Regulations, 2015