Section 20 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
20. Payment.
(1)When the amount standing to the credit of a subscriber in the Fund or the balance thereof after any deduction under rule 19, becomes payable, it shall be the duty of the Executive Officer, after satisfying himself when no such deduction has been directed under that rule that no deduction is to be made, to make payment as provided in section 4 of the Provident Fund Act, 1925 (Central act 19 of 1925).(2)If the person to whom, under these rules, any amount is to be paid is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912 (Central Act 4 of 1912), the payment will be made to such manager and not to the lunatic.(3)Any person who desires to claim payment under this rule shall send a written application in that behalf to the Executive Officer.Note. - When the amount standing to the credit of a subscriber has become payable under rule 20, the Executive Officer shall authorise prompt payment of that portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt, the balance being adjusted as soon as may be.
