Section 21(1) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
(1)The amount standing to the credit of any member in the fund shall not in any way be capable of being assigned, charged and shall not be liable to attachment under any decree or order of any Court in respect of any debt liability incurred by the members and neither the officials assignee appointed under the Presidency Town Insolvency Act, 1909 (3 of 1909 nor any receiver appointed under the Provincial Insolvency Act, 1920) (5 of 1920) shall be entitled to or have any claim on any such account.
