Section 23 in The Bihar General Provident Fund Rules, 1948
23.
(1)Save as provided by Rule 27 when the subscriber -(a)quits the service, or(b)has proceeded on leave preparatory to retirements and applies to the Account Officer for re-assignment, for 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 Account Officer for re-assignment or return of the policy; or(d)pay or repay to the Fund whole of amount withheld or withdrawn from the Fund for any of the purpose mentioned in sub-clause (ii) of clause (a) of Rule 1 and sub-clauses (i) and (ii) of clause (b) of Rule 17 with interest thereon at the rate provided in Rule 14;the Account Officer shall-(i)if the policy has been assigned to Governor of Bihar, under Rule 21, or under the corresponding rule heretofore inforce re-assign the policy in the first Form set forth in the Fourth 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 Insurance Company;(ii)if the policy has been delivered to him under clause (b) or 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 retire or declared by the competent medical authority to be unfit for further service, returns to duty, any policy so re-assigned or made over shall, if it has matured or been assigned or changed or encumbered in any way, be again assigned to the Governor of Bihar, and delivered to the Account Officer or again be delivered to the Account Officers, as the case may be, in the manner provided in Rule 21, and thereupon the provision 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 Account Officer-(i)If the policy has been assigned to the Government of Bihar under Rule 21 or under the corresponding Rule heretofore re-assign the policy in the second Form set forth in the Fourth Schedule to such person or persons as may be legally entitled to receive it, and shall make over the policy to such person or persons 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 beneficiary, if any, or if there is no beneficiary to such persons as may be legally entitled to receive it.
