Section 529(1) in The Bihar General Provident Fund Rules, 1948
(1)When a subscriber to a Provident Fund is about to retire and under the rules of the fund the money lying at his credit in the fund becomes payable to him, he shall place himself in communication with the Accountant General by whom his fund account is maintained giving the date of his retirement and requesting that step may be taken to close his account and pay him the amount due. The Accountant General, being satisfied of the correctness of the claim, and on ascertaining the date up to which the subscription has been paid will arrange for the payment of the amount at credit of the subscriber in the account of the fund.
