Section 21(iv) in Rajasthan Government Servants' General Provident Fund Rules, 1997
(iv)An indemnity bond shall be furnished by the subscriber/nominee stamped and executed in the form prescribed by the Director alongwith claim form with an undertaking to refund and/or to authorise the Director to recover the amount of over payment from the fund, if any, from pension, gratuity and any other payment due to the subscriber from the Government.
