Section 24(1)(f) in The General Provident Fund (Central Service) Rules, 1960

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Union of India - Subsection

Section 24(1)(f) in The General Provident Fund (Central Service) Rules, 1960

(f)has completed twenty years of service (including broken periods of service if any); the Accounts Officer shall-

(i)if the policy has been assigned to the President under rule 22, or under the corresponding rule heretofore in force reassign the policy in Form I 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 reassignment addressed to the Insurance Company;

(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of rule 22, make over the policy to the subscriber :

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Union of India - Subsection

Section 24(1)(f) in The General Provident Fund (Central Service) Rules, 1960