Section 34(6) in First Statutes of the Jai Narayan Vyas University Jodhpur
(6)(1) Save as provided by clause (2) of the Statute 34(8) when the subscriber:(a)Quits the Service,or(b)proceeds on leave preparatory to retirement and applies to the Registrar for re-assignment on return of the policy,or(c)while on leave, has been permitted to retire or declared by a medical authority to be unfit for further service and applies to the Registrar for assignment on return of the policy,or(d)pays to the fund the whole or any amount from the fund for the purpose of payment of premium, the Registrar shall-(i)if the policy has been assigned to the University under Statute 34(6) re-assign the policy in form II set forth in the schedule to the subscriber and make it over to the subscriber,(ii)if the policy has been delivered to him/her under clause (l)(b) of the Statute 34(4) 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 medical authority to be unfit for further service returns to duty, any policy so re- assigned or made over shall if it has not matured or been assigned or charged or encumbered in any way; be again assigned to the University and delivered to the Registrar or again delivered to the Registrar, as the case may be in the manner provided in Statute 34(4) and thereupon the provisions of these Statutes 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 clause 3 of Statute 34(4) applicable to a failure to assign and deliver a policy shall apply.
