Section 528(2) in The Bihar General Provident Fund Rules, 1948

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State of Bihar - Subsection

Section 528(2) in The Bihar General Provident Fund Rules, 1948

(2)

(a)Withdrawals from a fund when permissible under the rules of the Fund, to meet payments towards policies of life insurance, or subscriptions to a Family Pension Fund, may be made, as and when required, by heads of offices for their subordinates on their own authority and responsibility, without previous reference to the Accountant General. Gazetted Government servants may also draw the amounts required for their own policies etc., in a similar manner and under similar conditions.The bills may be prepared in Miscellaneous bill form (T. C. Form No. 76), the particulars regarding the policy or policies on which premium or subscription is to be paid being noted on the bills.

In all such cases the drawing officer, shall be, responsible for seeing that there is no overdrawal and a certificate in the following Form shall be recorded by him on the bill presented at the treasury or any other office of disbursement:-

"Certified that the balance at| my creditcredit of the subscriber| on the date of withdrawal covers the sum drawn on this bill."

(b)The bill in which the first premium is drawn must contain an additional certificate to the effect that the details of the policy have been communicated to and accepted by the Accountant General.

Note. - Payee's receipt stamped where necessary, should be furnished on the bills and Treasury Officer will refuse payment unless receipted bills are presented.

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State of Bihar - Subsection

Section 528(2) in The Bihar General Provident Fund Rules, 1948