Section 34(7) in First Statutes of the Jai Narayan Vyas University Jodhpur
(7)(1) Save as provided by clause (2) of Statute 34(8) if a policy assigned to the University under Statute 34(4) mature before the subscriber quits the services and before his/her death, the Registrar shall deduct therefrom the whole or any amount withdrawn from the fund in respect of the policy with interest thereon at the rate as provided under Statute 33(11)(iii)(a) and shall place the amount so deducted to the credit of the subscriber in the fund except the interest. The balance if any, shall at the option of the subscriber be paid to the subscriber or placed to the credit of the subscriber in the fund.
