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State of Bihar - Section

Section 528 in The Bihar General Provident Fund Rules, 1948

528.

(1)
(a)Advances from a Provident Fund, if permissible under the rules of the Fund, may be drawn by Gazetted Government servants on ordinary pay bill forms, the bill being supported by a duly certified copy of the order sanctioning the advance. In the case of non-gazetted Government servants, the advance, if admissible may be drawn and disbursed in the same manner as pay proper, the bill being supported by a copy of the sanction duly attested by the head of the Office.
(b)In cases in which the amount is drawn and disbursed by the head of an office, a disbursement certificate in the following Form shall be rendered to the Accountant General; as soon as possible after the disbursement has been made-
"I certify that I have satisfied myself that the sum of Rs................drawn under rule.................of the.................Provident Fund Rules, from.......Provident Fund Account of..........................on bill no..................dated .................was actually disbursed to.............on..................and the payees' receipt was taken in the acquittance roll maintained in my office".Payment may be made on the authority and responsibility of the Government servant sanctioning the advance, without the previous authority of the Accountant General:Provided that the bill is supported by a certificate in the form prescribed in sub-rule (2) (a) below, that the advance is covered by the balance at the credit of the Government servant concerned.
(2)
(a)Withdrawals from a fund when permissible under the rules of the Fund, to meet payments towards policies of life insurance, or subscriptions to a Family Pension Fund, may be made, as and when required, by heads of offices for their subordinates on their own authority and responsibility, without previous reference to the Accountant General. Gazetted Government servants may also draw the amounts required for their own policies etc., in a similar manner and under similar conditions.The bills may be prepared in Miscellaneous bill form (T. C. Form No. 76), the particulars regarding the policy or policies on which premium or subscription is to be paid being noted on the bills.
In all such cases the drawing officer, shall be, responsible for seeing that there is no overdrawal and a certificate in the following Form shall be recorded by him on the bill presented at the treasury or any other office of disbursement:-
"Certified that the balance at| my creditcredit of the subscriber| on the date of withdrawal covers the sum drawn on this bill."
(b)The bill in which the first premium is drawn must contain an additional certificate to the effect that the details of the policy have been communicated to and accepted by the Accountant General.
Note. - Payee's receipt stamped where necessary, should be furnished on the bills and Treasury Officer will refuse payment unless receipted bills are presented.
(3)Save as provided in this rule no payments on accounts of any Provident Fund, whether as a refund of subscription overpaid, or as a repayment of the whole or a part of the amount accumulated to credit of the subscriber, can be made without the express authority of the Accountant General.