Section 21 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
21. Protections against Attachment and Assignments etc.
(1)The amount standing to the credit of any member in the fund shall not in any way be capable of being assigned, charged and shall not be liable to attachment under any decree or order of any Court in respect of any debt liability incurred by the members and neither the officials assignee appointed under the Presidency Town Insolvency Act, 1909 (3 of 1909 nor any receiver appointed under the Provincial Insolvency Act, 1920) (5 of 1920) shall be entitled to or have any claim on any such account.(2)Any amount standing to the credit of a member in fund at the time of death and payable to his nominee under the rules shall subject to any deduction authorised under the rules vested in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member.
