Section 27 in The Bihar General Provident Fund Rules, 1948
27.
If the Account Officer receives notice of -(a)an assignment (otherwise than an assignment to the Governor of Bihar under Rule 21); or(b)a charge or encumbrance on; or(c)an order of Court restraining dealings with the policy, or any amount realised thereon.The Account Officer shall not-(i)re-assign or make over the policy as provided in Rule 23; or(ii)realise the amount assured by the policy on re-assignment, or make over the policy as provided in Rule 24.but shall forthwith refer the matter to Government.
