Section 33 in The Bihar General Provident Fund Rules, 1948
33.
(a)If a Government Servant who is a subscriber to any other Government Provident Fund, which is a non-contributory Provident Fund, is permanently transferred to pensionable service under the Provincial Government the amount of subscriptions, together with interest thereon, standing to his credit in such other Fund on the date of transfer, shall, with the consent of the other Government concerned be transferred to his credit in the Fund.(b)If Government Servant who is a subscriber to the State Railway Provident Fund, or the Contributory Provident Fund, (India), or a Provincial Contributory Provident Fund is permanently transferred to pensionable service under the Provincial Government and elects, or is required to earn pension in respect of such pensionable service-(i)the amount of subscriptions, with Interest thereon standing to his credit in such Contributory Provident Fund at the date of transfer shall with the consent of other Government, if any, be transferred to his credit in the Fund;(ii)the amount of Government contributions, with interest thereon standing to his credit in such Contributory Provident Fund shall with the consent of the other Government if any, be repaid to Government and credited to provincial revenues; and(iii)he shall in exchange be entitled to count towards pension such part of the period during which he subscribed to such Contributory Provident Fund, as the Provincial Government may determine.
