Section 21 in Bihar Contributory Provident Fund Rules, 1948
21.
(i)Save as provided by sub-rule (3) of rule 23, when the subscriber:-(a)quits the service; or(b)has proceeded on leave preparatory to retirement and applies to the Account Officer for re-assignment, or return of the policy; or(c)while on leave, has been permitted to retire or declared by competent medical authority to be unfit, for further service and applies to the Account Officer for re-assignment, or return of the policy; or(d)pays or re-pays to the Fund, the whole or any amount withheld, or withdrawn from the Fund, for any of the purposes mentioned in sub-clause (ii) of clause (a) of rule 15, and sub-clauses (i) and (ii) of clause (b) of rule 15, with interest thereon at the rate provided in rule 11.The Account Officer shall-(i)if the policy has been assigned to the Governor of Bihar, under rule 19-, re-assign the policy in the first Form set forth in the Third Schedule to the subscriber; or to the subscriber and the joint assured as the case may be and make it over to the subscriber together with a signed notice of the re-assignment addressed to the Insurance Company;(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of rule 19, make over the policy to the subscriber:Provided that if the subscriber, after proceeding on leave preparatory to retirement, or after being, while on leave permitted to retire, or declared by a competent medical authority to be unfit for further service returns to duty, any policy so re-assigned, or made over shall, if has not matured or been assigned, or charged or encumbered in any way, be again assigned to the Government of Bihar, and delivered to the Account Officer, again be delivered to the Account Officer, as the case may be, in the manner provided in rule 19 and thereupon the provisions of these rules shall, so far as may be again apply in respect of the policy:Provided further that if the policy has matured, or been assigned, or charged or encumbered in any way the provisions of sub-rule (3) of rule 19 applicable to failure to assign and deliver a policy shall apply.(2)Save as provided by sub-rule (3) of rule 23, when the subscriber dies before quitting the Account Officer shall-(i)if the policy has been assigned to the Governor of Bihar, under rule 19, re-assign the policy in the Second Form set forth in the Third Schedule to such person as be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the re-assignment addressed to the Insurance Company;(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of rule 19, make over the Policy to the beneficiary, if any or, if there is no beneficiary, such person as may be legally, entitled to receive it.
