Section 33(b) in The Bihar General Provident Fund Rules, 1948
(b)If Government Servant who is a subscriber to the State Railway Provident Fund, or the Contributory Provident Fund, (India), or a Provincial Contributory Provident Fund is permanently transferred to pensionable service under the Provincial Government and elects, or is required to earn pension in respect of such pensionable service-(i)the amount of subscriptions, with Interest thereon standing to his credit in such Contributory Provident Fund at the date of transfer shall with the consent of other Government, if any, be transferred to his credit in the Fund;(ii)the amount of Government contributions, with interest thereon standing to his credit in such Contributory Provident Fund shall with the consent of the other Government if any, be repaid to Government and credited to provincial revenues; and(iii)he shall in exchange be entitled to count towards pension such part of the period during which he subscribed to such Contributory Provident Fund, as the Provincial Government may determine.
