Section 27(3) in The Orissa Contributory Provident Fund Rules, 1938
(3)Any person who desires to claim payment under this Rule should send a written application in that behalf to the Accounts Officer. Payments of amounts withdrawn shall be made in India only. The persons to whom the amounts are payable shall make their own arrangements to receive payment in India.Note. - When the amount standing to the credit of a subscriber has become payable under Rule 23, 24, or 25 the Accounts Officer shall authorise prompt payment of the portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt the balance being adjusted as soon after as may be.
