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State of Punjab - Section

Section 71 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

71.

(4)In respect of withdrawals referred to in sub-rules (2) and (3) and of the amount referred to in clause (viii) of sub-rule (2) of Rule 69, interest shall be paid in accordance with the following table :-Table
Where the amount is repaid in not more than 12 monthlyinstalments   One additional instalment of 4 per cent on the amountwithdrawn
Where the amount is repaid in more than 12 but not more 24monthly instalments   Two additional instalments of 4 per cent on the amountwithdrawn
Where the amount is repaid in more than 24 monthly instalmentsbut not more than 36 monthly instalments   Three additional instalments of 4 per cent on the amountwithdrawn
Where the amount is repaid in more than 36 monthly instalmentsbut not more than 48 monthly instalments   Four additional instalments of 4 per cent on the amountwithdrawn
Where the amount is refunded under clause (viii) of sub-rule(2) of Rule 69   4 per cent of the amount which is refundable
Provided that at the discretion of the trustees of the Fund, interest may be recovered on the amount aforesaid or the balance thereof outstanding from time to time at 1 per cent about the rate which is payable for the time being on the balance in the fund at the credit of the employee.Appendix IV(a)(See Regulation 16)Form of Nomination(When the subscriber has a family and wishes to nominate more than one member thereof)ToThe Committee of the PunjabWarehousing Corporation,Employee's Provident Fund,Gentlemen,I, hereby nominate the persons mentioned below, who are members of my family as defined in the Punjab Warehousing Corporation Employees' Provident Fund Regulations, 1974 to receive the amount that may stand to my credit in the Fund, in the event of my death before that amount has become payable, or having become payable, has not been paid and direct that the said amount shall be distributed among the said persons in the manner shown below against their names :-
Name and address of nominees Relationship with subscriber Age Amount or share of accumulations to be paid to each Contingencies on the happening of which the nomination shallbecome invalid Name, address and relationship of the person, ifany, to whom the right of the nominee shall pass in the event ofhis predeceasing the subscriber or on the happening of thecontingency or contingencies specified in the previous column
Date this...............................................................day of............................................at.........................................................................
Two witnesses to signature :
Name...............................................................(Signature of subscriber)
Address........................................................(Subscribers' signature verified by me)
Name...............................................................
Address............................................................(immediate Superior Authority)
Note. - This column should be filled in so as to cover the whole amount that may stand to the credit of the subscriber in the Fund at any time.Appendix IV-(b)(See Regulation 16)Form of Nomination(When the Subscriber has no Family and wishes to nominate more than one person)ToThe Committee of the PunjabWarehousing Corporation,Employees' Provident Fund.Gentlemen,I, having no family as defined in the Punjab Warehousing Corporation Employees' Provident Fund Regulation, 1974, hereby nominate the persons mentioned below to receive the amount that may stand to my credit in the Fund, in the event of my death, before that amount has become payable, or having become payable, has not been paid, and direct that the said amount shall be distributed among the said persons in the manner shown below against their names :-
Name and address of nominees Relationship with subscriber Age Amount of share of accumulations to be paid to each Contingencies on the happening of which the nomination shallbecome invalid Name and address and relationship of the person, if any, towhom the right of the nominee shall pass in the event of his/herpredeceasing the subscriber, or on the happening of thecontingency or contingencies specified in the previous column
Date this...............................................................day of............................................at.........................................................................
Two witnesses to signature :
Name...............................................................(Signature of subscriber)
Address........................................................(Subscribers' signature verified by me)
Name...............................................................(immediate Superior Authority)s
Address............................................................
Note. - This column should be filled in so as to cover the whole amount that may stand to the credit of the subscriber in the Fund at any time.Note. - Where a subscriber who has no family makes a nomination, he shall specify in this column that the nomination shall become invalid in the event of his subsequently acquiring a family.