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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1)(i) in Bihar Contributory Provident Fund Rules, 1948

(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the amount assured together with the amount of any accrued bonuses is greater than the whole of the amount withheld, or withdrawn from the Fund in respect of the policy with interest thereon at the rate provided in rule 11, the Account Officer, shall re-assign the policy in the Form set forth in the Fourth Schedule to the subscriber or to the subscribers and the joint assured, as the case may be and make it over to the subscriber, who shall pay or re-pay to the Fund the whole or any amount withheld, or withdrawn with interest and in default, the provisions of sub-rule (3) of rule 19 applicable to a failure to assign and deliver a policy shall apply;