Section 23 in The General Provident Fund (Orissa) Rules, 1938
23.
(1)Save as provided by Rule 27 when the subscriber -(a)quits the service ; or(b)has proceeded on leave preparatory to retirement and applies to the Accounts Officer for re-assignment or return of the policy ; or(c)while on leave has been permitted to retire or declared by a competent medical authority to be unfit for further service and applies to the Accounts Officer for re-assignment or return of the policy; or(d)pays or repays to the Fund the whole of any amount withheld or withdrawn from the Fund for any of the purposes mentioned in Sub-clause (ii) of Clause (a) or Rule 17 and Sub-clauses (i) and (ii) of Clause (b) of Rule 17 with interest thereon at the rate provided in Rule 14, the Accounts officer shall-(i)if the policy has been assigned to the Governor of Orissa under Rule 21, or under the corresponding rules heretofore in force re-assign the policy in the first Form set-forth in the Third Schedule to the subscriber, or to the subscriber and the joint assured, as the case may be, and make it over to the subscriber together with a signed notice of the re-assignment addressed to the Insurance Company;(ii)if the policy has been delivered to him under Clause (b) of Sub-rule (1) of Rule 21, make over the policy to the subscriber:Provided that, if the subscriber, after proceeding on leave preparatory to retirement, or after being, while on leave, permitted to retired or declared by a competent medical authority to be unfit for further service, returns to duty, any policy so re-assigned or made over shall, if it has not matured or been assigned or charged or encumbered in any way, be again assigned to the Governor of Orissa and delivered to the Accounts Officer, or again be delivered to the Accounts officer, as the case may be, in the manner provided in Rule 21, and thereupon the provisions of these rules shall so far as may be, again apply in respect of the policy :Provided further that, if the policy has matured or been assigned or charged or encumbered in any way, the provisions of Sub-rule (4) of Rule 21 applicable to a failure to assign and deliver a policy shall apply.(2)Save as provided by Rule 27, when the subscriber dies before quitting the service, the Accounts Officer shall-(i)if the policy has been assigned to the Governor of Orissa under Rule 21, or under the corresponding rule heretofore in force reassign the policy in the second Form set forth in the Third Schedule to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the re-assignment addressed to the Insurance Company;(ii)if the policy has been delivered to him under Clause (b) of Sub-rule (1) or Rule, 21 make over the Policy to the beneficiary, if any, or, if there is no beneficiary, to such person as may be legally entitled to receive it.
