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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1)(i) in The General Provident Fund (Orissa) 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the amount assured together with the amount of any accrued bonuses is greater than the whole of the amount withheld or withdrawn from the Fund in respect of the policy with interest thereon at the rate provided in Rule 14, the Accounts Officer shall re-assign tile policy in the Form set forth in the Fourth Schedule to the subscriber or to the subscriber and the joint assured, as the case may be, and make it over to the subscriber, who shall immediately on receipt of the policy moneys from the Insurance Company pay or repay to tile Fund the whole of any amount withheld or withdrawn with interest, and in default, the provisions of Sub-rule (1) of Rule 21 applicable to a failure to assign and deliver a policy shall apply;