Section 35 in The M.P. General Provident Fund Rules, 1955
35.
All sums paid into the Fund under these rules shall be credited in the books of Government to an account named the "The General Provident Fund". Sums of which payment have not been taken within [three years] [Substituted by Notification No. 9-15-79-IV, dated 25-5-1980.] after they become payable under these rules shall be transferred to "Deposits" at the end of the year and treated under the ordinary rules relating to deposits.Note. - It has been decided by the Government of India in consultation with the Comptroller and Auditor-General of India that the General Provident Fund Accounts of the Indian Administrative Service and the Indian Police Service Officers should be maintained by the Accounts Officer of the State on whose cadre the Officers are borne and that the Provident Fund transactions should be adjusted in the State section of the accounts.
