Section 3(2) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(2)All sums paid into the Fund under these rules shall be credited to a Fund called "The Employees' State Insurance Corporation General Provident Fund". Sums of which payment has not been taken within six months after they become payable under these rules shall be transferred to the Deposit Account at the end of the year and treated under the ordinary rules relating to deposits.
