Section 16(ii) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(ii)If the policy if not assigned and delivered within the said period of three months or such further period as the Administrators may, under Sub-Regulation (i) have fixed, any amount withheld or withdrawn from the Fund in respect of the policy shall with interest thereon at the rate provided in Regulation 11 forthwith be paid or repaid as the case may be, by the Subscriber to the Fund or in default be ordered by the Administrators to be recovered by deduction from the emoluments of the Subscriber, by instalments or otherwise.
