Section 28(1) in Bihar Contributory Provident Fund Rules, 1948
(1)When the amount standing to the credit of a subscriber in the Fund, or the balance thereof, after any deduction under rule 27, becomes payable, it shall be the duty of the Account Officer, after satisfying himself, when no such deduction has been directed under that rule, that no deduction is to be made, to make payment as provided in Section 4 of the Provident Fund Act, 1955.
