Section 24 in Rajasthan Government Servants' General Provident Fund Rules, 1997
24. Account not to be attached by any Court.
- Money payable under General Provident Fund in pursuance of these rules are exempt from attachment and/or sale in execution of a decree and all such money shall remain exempt from attachment notwithstanding the fact that owing to the death of a Government servant, it is payable to some other person.
