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State of Bihar - Section

Section 531 in The Bihar General Provident Fund Rules, 1948

531. Payments in respect of the Post Office Insurance Fund shall be made strictly in accordance with the procedure prescribed in the rules of the fund.

First Schedule[Rules 8(2) & (4)]Form of nomination when subscriber has a family
I, hereby, nominate the| personpersons| mentioned below who| is a memberare members| of my family as defined in Rule (2) (i) (c) of the Bihar General Provident
Fund Rules, to receive the amount that may stand to my credit in the General Provident Fund in the event of my death before that amount has become payable or having become payable has not been paid (and direct that the said amount shall be distributed among the said persons in the manner shown below against their names.)
Name and address of the nominee or nominees Age of the nominee Name and address of the person or persons to whompayment is to be made on behalf of the nominee when he is minor Relationship with the Subscriber Amount of share of accumulation Sex and parentage of person mentioned in column 5
1 2 3 4 5 6
           
Signature of SubscriberDate..............Station..........Two witnesses-signature.Note. - Column 4 shall be filled in so as to cover the whole amount at credit.Second ScheduleForm of nomination when subscriber has no family
I, having no family as defined in Rule 2 (1) (c) of the Bihar General Provident Fund Rules, hereby, nominate the| personpersons| mentioned below to
receive the persons amount that may stand to my credit in the Bihar General Provident Fund in the event of my death before that amount has become payable or having become payable has been paid (and direct that the said amount shall be distributed among the said persons in the manner shown below against their names.)
Name and address of the nominee or nominees Relationship with the Subscriber Age of the nominee Amount of share of accumulation Name and address of the person or persons to whompayment is to be made on behalf of the nominee when he is minor Sex and parentage of person mentioned in column 5
1 2 3 4 5 6
           
Signature of Subscriber.Date..........Station.......Note. - Column 4 shall be filled in so as to cover the whole amount at credit.Third Schedule[Rule 21(1)(a)]Forms of assignment
(1)I, A.B. of...............hereby assign unto the Governor of Bihar the within policy of assurance as security for payment of sums which under Rule 26 of the Bihar General Provident Fund Rules, I, may, hereafter become liable to pay to that Fund.I, hereby, certify that no prior assignment of the within policy exists.
Date Signature of the subscriber.
Station One witness to signature.
(2)We, A.B., (the subscriber) of...............and C.D. (the joint assured) of..............in consideration of the Government of Bihar agreeing to our request to accept payments towards the within policy of assurance in substitution for the subscriptions payable by me the said A. B., to the General Provident Fund (or, as the case may be to accept the withdrawal of the sum of Rs................from the sum to the credit of the said A.B., in the General Provident Fund for payment of the premium of the within policy of assurance), hereby jointly and severally assign unto the said Governor of Bihar the written policy of assurance as security for payment of all sums which under Rule 26 of the Bihar General Provident Fund Rules, the said A.B. may hereafter become liable to pay to that Fund.We hereby certify that no prior assignment of the within policy exists.Signature of the subscriber andthe joint assured.Date............Station.........One witness to signature
(3)I. C.D., wife of A.B., and the assignee of the within policy having at the request of A.B. the assured agreed to release my interest in the policy in favour of A.B., in order that A.B., may assign the policy to the Governor of Bihar, who has agreed to accept payments towards the within policy of assurance in substitutions for the subscriptions payable by A.B., to the General Provident Fund, hereby at the request and by the direction of A.B., assign and I, the said A. B. assign and confirm unto the Governor of Bihar the within policy of assurance as security for payment of all sums which under Rules 21 to 27 of the Rules of the said Funds, the said A.B., may hereafter become liable to the Fund.Signature of the assignee and the subscriber.Date............Station.........One witness to signature.Note. - The assignment may be executed on the policy itself either in the subscribers handwriting, or in type, or alternatively a typed or printed slip containing the assignment may be pasted on the blank space provided for the purpose on the policy. A typed or printed endorsement must be duly signed and if pasted on the policy it must be initialled across all four margins.Fourth Schedule(Rule 23)Forms of re-assignment by the Governor of Bihar
(1)
All sums which have become payable by the above named| A.B.A.B. & C.D.| under Rule 26 of the Bihar General Provident Fund Rules,
having been paid and all liability for payment by him of any such sums in the future having ceased the Governor of Bihar doth hereby
re-assign the within policy of assurance to the said| A.B.A.B. & C.D.
Dated...................19Executed by....................Account Officer of the Fund for and on behalf of the Governor of Bihar in the presence of....................Signature of Account Officer.(One witness to signature.)
(2)The above named A.B. having died on the.......................day of............... 19.............. the Governor of Bihar doth hereby re-assign the within policy of assurance to C.D...................** Fill in particulars of persons legally entitled to receive the policy.Dated.................19................Executed by...................Account Officer of the Fund for and on behalf of the Governor of Bihar in the presence of.................Signature of the Account Officer.(One witness to signature.)Fifth Schedule(Rule 24)Form of re-assignment by the Governor of Bihar
The Governor of Bihar doth hereby re-assign within policy to the said| A.B. and C.D.A.B. C.D.
Dated.................19................Executed by...................Account Officer of the Fund for and on behalf of the Governor of Bihar in the presence of.................Signature of the Account Officer.(One witness to signature.)Application Form of Temporary Withdrawal of Money from the General Provident FundName and designation of the applicant.