Section 24(2) in The General Provident Fund (U.P.) Rules, 1985
(2)If the person to whom, under these rules, any amount or Policy is to be paid, assigned, re-assigned or delivered is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912, the payment or re-assignment or delivery will be made to such manager and not to the lunatic.
