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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1)(i) in The Orissa Contributory Provident Fund Rules, 1938

(i)If the amount assured together with the amount of any accrued bonuses is greater than the whole of the amount withheld or withdrawn from the Fund in respect of the policy with interest thereon at the rate provided in Rule 11, the Accounts Officer shall reassign the policy in the Form set forth in the Fifth Schedule to the subscriber or to the subscriber and the Joint assured, who shall pay or repay to the Fund the whole of any amount withheld or withdrawn with interest, and in default, the provisions of Sub-rule (4) of Rule 19 applicable to a failure to assign and deliver a policy shall apply;