Section 37 in The Bihar General Provident Fund Rules, 1948
37.
(1)As soon as possible after the close of each year, the Account Officer, shall send to each subscriber a statement of his account in the Fund showing the opening balance as on the 1st April of the year, the total amount credited or debited during the year, total amount of interest credited, as on the 31st March of the year and the closing balance on that date. The Account Officer shall attach to the statement of Account an enquiry whether the subscriber -(a)desires to make any alteration in any nomination made under Rule 8 or under the corresponding rule heretofore.(b)has acquired a family in cases where the subscriber has made no nomination in favour of a member of his family under sub-rule (2) of Rule 8.(2)Subscribers' should satisfy themselves as to the correctness of the annual statement, and error should be brought to the notice of the Account Officer within six months from the date of receipt of the statement.(3)The Account Officer, shall, if required by a subscriber once, but not more than once, in a year inform the subscriber of the total amount standing to his credit in the Fund at the end of the last month for which his account has been written up.It is the duty of the subscriber:-(a)to intimate to the A. G. Bihar, any change in the nomination;(b)to test the accuracy, stated by A. G. Bihar; and(c)to intimate to the A. G. the name of the person or persons nominated as recipient of the subscriber's Fund : Provided if this has not been done previously.
