Section 531(2) in The Bihar General Provident Fund Rules, 1948
(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
