Section 16G in RSWC Employees General Provident Fund Regulations, 1990
16G.
(1)Save as provided by Rule 16 when the subscriber-(a)quits the service; or(b)has proceeded on leave preparatory to retirement and applies to the Sr. Accounts Officer for reassignment 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 Sr. 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Officer for re-assignment or return of the policy; or(d)pays or repays to the Fund the whole of any amount withheld or withdrawn from the Fund for any of the purposes mentioned in sub-clause (ii) of clause (a) of Rule 16A and sub-clause (i) and (ii) of clause (b) of rule 16A with interest thereon at the rate provided in Rule 13. The Sr. Accounts Officer shall-(i)if the policy has been assigned to the Corporation under Rule 16-E or under the corresponding Rule hereto to fore in force reassign the policy in the Form set-fourth in the Schedule to the subscriber or to the subscriber and the joined assured, as the case may be, and make it over to the subscriber together with a signed notice of the reassignment addressed to the Insurance Company.(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of Rule 16E 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 retire or declared by a competent medical authority to be unfit for further services, returns to duty, any policy so reassigned to made over shall, if it has not matured or been assigned or charged or encumbered in any way, be again assigned to the Corporation and delivered to the Sr. Accounts Officer or again be delivered to the Sr. Accounts Officer, as the case may be, in the manner provided in Rule 16-E 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 16-E applicable to a failure to assign and deliver a policy shall apply-(2)save as provided by Rule 16J when the subscriber dies before quitting the service, the Sr. Accounts Officer shall-(i)if the policy has been assigned to the Corporation under Rule 16-E or under the corresponding Rule here to fore in force, reassign the policy 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 reassignment addressed to the Insurance Company.(ii)if the policy has been delivered to him under clause (b) of sub-rule (i) of Rule 16 E 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.
