Section 16J(c) in RSWC Employees General Provident Fund Regulations, 1990
(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,
