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State of Uttar Pradesh - Section

Section 16 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

16.

A policy taken out under Rules 7 and 8 may be assigned to any member of the employee's family, but not to anyone else as gift or for value received.