Section 19B in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
19B. [ Deposit Linked Insurance Scheme for members of the services. [Substituted vide DP&T Notification No. 25011/37/80-AIS(II) dated 26.2.81 (GSR No. 276 dated 14.3.81)]
- On the death of the member of the service [on or before 30th Sept., 91] and to whom rule 19BB does not apply the persons entitled to receive the amount standing to his credit in the Provident Fund under the All India Services (Provident Fund) Rules, 1955, shall be sanctioned an additional amount equal to the average balance in the said account during the three years immediately preceding the death of such members, subject to the fulfilment of the following conditions, namely:-(a)the balance in the said account should not have fallen below [Rs. 4000] [Substituted/inserted vide Notification No. 25011/37/80-AIS(II) dated 26.02.1981 (GSR No. 276 dated 14.03.1981)] at any time during the said period of three years.(b)the limits upto which the benefit of insurance cover will be available will be [Rs. 10,000] [Substituted/inserted vide Notification No. 25011/37/80-AIS(II) dated 26.02.1981 (GSR No. 276 dated 14.03.1981)].(c)the benefit would be admissible only if the member of the service has put in at least five years' service at the time of his death.Note 1. - The average balance shall be worked out on the basis of the balance at the credit of a member of the service in his provident fund account at the end of each of the 36 months preceding the month in which the death occurs.For this purpose, as also for checking the minimum balance prescribed in clause (a) above:-(i)the balance at the end of March, shall include the interest credited under rule 9 of the All India Service (Provident Fund) Rules, 1955, and;(ii)if the last of the aforesaid 36 months is not the month of March, the balance at the end of the said last month shall include interest in respect of the period from the beginning of the financial year in which death occurs to the end of the said last month.Note 2. - Payment under this scheme shall be in whole rupees. If an amount due includes a fraction of a rupee it shall be rounded to the nearest rupee, a fraction of less than 50 paise being ignored.Note 3. - Any sum payable under this Scheme is in the nature of insurance money and, therefore, the statutory protection given by section 3 of the Provident Fund Act - 1925 (Act 19 of 1925) shall not apply.][19BB Deposit-Link and Insurance Revised Scheme for members of the service. [Inserted vide DP&T Notification No. 25011/25/89-AIS(II) dated 02.07.1990]- On the death of a member of the service, the person entitled to receive the amount standing to the credit of the member in the provident fund under the All India Services (Provident Fund) Rules, 1955, shall be sanctioned an additional amount equal to the average balance in the said account during the 3 years immediately preceding the death of such member, subject to the fulfilment of the following conditions, namely:-(a)the balance in the said account should not have fallen below [rupees twenty five thousand] at any time during the 3 years preceding the month of death.(b)the additional amount payable under this rule shall not exceed [rupees thirty thousand] [Substituted vide DOP&T Notification No. 25011/06/2000-AIS(II)(A) (G.S.R 385(E) dated 08.05.2003).].(c)the member of the service had put in at least 5 years of service at the time of his/her death.Note 1. The average balance shall be worked out on the basis of the balance at the credit of the member of the service in his provident fund account at the end of each of the 36 months preceding the month in which the death occurs. For this purpose, as also for checking the minimum balance prescribed in clause (a):-(i)the balance at the end of March shall include the interest credited under rule 9 of the All India Services (Provident Fund) Rules, 1955; and(ii)If the last of the aforesaid 36 months is not the month of March, the balance at the and of said last month shall include interest in respect of the period from the beginning of the financial year in which death occurs to the end of the said last month.Note 2. Payment under this scheme shall be in whole rupees. If an amount due includes a fraction of a rupee it shall be rounded to the nearest rupees (50 paise or above counting as the next higher rupee).Note 3. Any sum payable under this scheme is in the nature of insurance money and, therefore, the statutory protection given by section 3 of the Provident Fund Act, 1925 (Act 19 of 1925) does not apply to sums payable under this Scheme.][Note 4. In a case of member who died before the 30th day of May,2000 the rate of amount as specifying in condition (a) and (b), before the commencement of the All India Services(DCRB) Amendment Rules, 2003 shall be applicable.] [Inserted vide DOP&T Notification No. 25011/06/2000-AIS(II)(A) (G.S.R 385(E) dated 08.05.2003).]
