Section 25(a) in The General Provident Fund (U.P.) Rules, 1985
(a)If a Government servant who is a subscriber to a non-contributory Provident Fund of the Central or any other State Government is appointed to the service of the Uttar Pradesh Government permanently or temporarily and is likely to be made permanent in due course, the balance at his credit in such other Fund on the date of transfer may, with the consent of the other Government, be transferred to his credit in the Fund.
