Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 32 in Bihar Contributory Provident Fund Rules, 1948

32.

(1)As soon as possible after the 31st March, of each year, the Account Officer shall send to each subscriber a statement of his account in the Fund showing the opening balance as on the 1st April, of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and the closing balance on the date. The Account Officer shall attach to the statement of the account an enquiry whether the subscriber-
(a)desires to make any alteration in any nomination made under rule 5;
(b)has acquired a family [in cases where the subscriber has made no nomination in favour of a member of his family under the proviso to sub-rule 5].
(2)Subscribers should satisfy themselves as to the correctness of the annual statement, and errors should be brought to the notice of the Account Officer within six month from the date of the statement.
(3)The Account Officer, shall if required by a subscriber, once but not more than once; in a year inform the subscriber of the total amount standing to his credit in the Fund at the end of the 1st month for which his account has been written up.First Schedule[Rules 5 (2) and (3)]
(1)Form of nomination when subscriber has a family
I, hereby, nominate the| personpersons| mentioned below who| is a memberare members| of my family as defined in Rule (2)(1)(iii) of the Bihar Contributory Provident Fund Rules, to receive the amount that may
stand to my credit in the Contributory Provident Fund, in the event of my death before that amount has become payable or having become payable has not been paid (and direct that the said amount shall be distributed among the said persons in the manner shown below against their names).
Name and address of the nominee or nominees Age of the nominee Name and address of the person or persons to whompayment is to be made on behalf of the nominee when he is minor Relationship with the subscriber Amount of share of accumulation Sex and parentage of person mentioned in column 5
1 2 3 4 5 6
 
(2)Form of nomination when subscriber has no family
I, having no family as defined in Rule 2(i)(iii) of the Bihar Contributory Provident Fund Rules, hereby, nominate the| personpersons| mentioned below to the amount that may stand to my credit in the
Bihar Contributory Provident Fund in the event of my death before the amount has become payable or having become payable has not been paid (and direct that the said amount shall be distributed among the said person in the manner shown below against their names).
Name and address of the nominee or nominees Relationship with the subscriber Amount of the share of accumulation Sex and parentage of person mentioned in column 5 Age of the nominee Name and address of the person or persons to whompayment is to be made, on behalf of the nominee when he is minor
1 2 3 4 5 6
 
Signature of SubscriberDate ....................Station .................To witnesses to SignatureNote. - Column 4 shall be filled in so as to cover the whole amount at credit.Second Schedule(Rule 19)Forms of assignment
(1)I, A.B., of ................. hereby assign unto the Governor of Bihar the within policy of assurance as security for payment of all sums which under rules 21 to 23 of the Bihar Contributory Provident Fund Rules I, may hereafter become liable to that Fund.I, hereby certify that no prior assignment of the within policy exists.Date .......................Signature of the subscriber and joint assuredStation ....................One witness to signature
(2)We A.B., (the subscribers of..........and C.D. (The joint assured) of in consideration of the Government of Bihar agreeing to our request to accept payments towards the within policy of assurance in substitution for the subscriptions payable by me the said A.B., to the Contributory Provident Fund (or, as the case may be, to accept the withdrawal of the sum of Rs. ........... from the sum to the credit of the said A.B., in the Contributory Provident Fund for payment of premium of the within policy of assurance), hereby jointly and severally assign unto the said Governor of Bihar, the within policy of assurance as security for payment of all sums which under rules 21 to 23 of the Bihar Contributory Provident Fund Rules, the said A.B., may hereafter become liable to pay to that Fund.We, hereby, certify that no prior assignment of the policy exists.Signature of the subscriber and joint assuredDate ....................Station .................One witness to signatureThird Schedule(Rule 21)Forms of re-assignment by the Governor of Bihar
(1)
All sums which have become payable by the above named| A.B.A.B. & C.D.| under rules 21-23 of Bihar Contributory Provident Fund Rules, having been paid and all liability for payment by him of
any such sum in the future having ceased the Governor of Bihar do thereby re-assign the within policy of assurance to the said| A.B. & C.D.
Dated ................... 19Executed by ................... Account Officer of the Fund for and on behalf of the Governor of Bihar in the presence of ...................Signature of Accounts Officer(One witness to signature)
(2)The above named A.B. having died on the .................. day of .................. the Governor of Bihar do thereby re-assign the within policy of assurance to C.D. [...............] [Fill in particulars of person legally entitled to receive the policy.]Dated ................... 19Executed by...............Account Officer of the Fund for and on behalf of the Governor of Bihar in the presence of .............Signature of the Account Officer(One witness to signature)Form of assignment to be used in case where a subscriber to the General Provident Fund who has effected an insurance policy under the rule of that Fund is admitted to the Bihar Contributory Provident Fund.I, A.B. ........................ hereby further assign unto the Governor of Bihar, the within policy of the Bihar Contributory Provident Fund Rules, I, may, thereafter become liable to pay to the Bihar Contributory Provident Fund.I, hereby, certify that except an assignment to the Governor of Bihar as security for payment of all sums which I have become liable to pay under rule 21, of the General Provident Fund Rules, no prior assignment of the within policy exists. Date StationSignature of SubscriberOne witness to signatureNote. - The assignment may be executed on the policy itself either in the subscriber's handwriting, 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 24)Form of re-assignment by Governor of Bihar
The Governor of Bihar doth hereby re-assign within policy to the said| A.B. & C.D.A.B. C.D.
Executed by ................... Account Officers of the Fund for and on behalf of the Governor of Bihar in the presence of ..................Signature of the Account Officer(One witness to signature)