Section 24(1) in The General Provident Fund (Central Service) Rules, 1960
(1)Save as provided by Rule 28 when the subscriber-(a)quits the service; orreturn of the policy; or(b)has proceeded on leave preparatory to retirement and applies to the Accounts Officer for re-assignment or turn of the policy; of(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Officer for reassignment or return of the policy; or(d)pays or repays to the Fund the whole of any amount withheld or withdrawn from the Fund for any of the purposes mentioned in sub-clause (ii) of clause {a) of rule 17 and sub-clauses (i) and (ii) of clause (b) of rule 17.(e)has been sanctioned withdrawal under rule 15 read with Note 3 below sub-rule (1) of rule 16.(f)has completed twenty years of service (including broken periods of service if any); the Accounts Officer shall-(i)if the policy has been assigned to the President under rule 22, or under the corresponding rule heretofore in force reassign the policy in Form I 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 reassignment addressed to the Insurance Company;(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of rule 22, 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 service, returns to duty, any policy so reassigned or made over shall, if it has not matured or been assigned charged or encumbered in any way, be again assigned to the President 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 22, 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 22 applicable to a failure to assign and deliver a policy shall apply.
