Section 16J in RSWC Employees General Provident Fund Regulations, 1990
16J.
If the Sr. Accounts Officer receives notice of-(a)an assignment (in otherwise than an assignment to the Corporation under Rule 16-E), or(b)a charge or encumbrance on, or(c)an order of a Court restraining dealings with the policy of any amount realised thereon. The Sr. Accounts Officer shall not:-(i)reassign or make over the policy as provided in Rule 1643, or(ii)realise the amount assured by the policy or reassign, or make over the policy, as provided in Rule 16-H,but shall forthwith refer the matter to Managing Director.
