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State of Rajasthan - Section

Section 20 in Rajasthan Government Servants' General Provident Fund Rules, 1997

20. Closure of account on cessation of service.

(a)The account of the subscriber shall be closed in the month next to the month in which deposits shall cease as provided in rule 12.
(b)The Director shall repay the balance in the account along with interest upto the month preceding the issue of payment authority after deducting withdrawal made during the year when an account is closed.
(c)The payment shall be made to the account holder except in case of death when it shall be made to the nominee and in absence of nominee to the legal heir(s).