Section 15 in Bihar Contributory Provident Fund Rules, 1948
15.
Subject to the conditions contained in Rules 16 to 31 -(a)(i)subscriber to a family pension fund approved in this behalf by the Provincial Government;(ii)Payments towards an insurance policy, may at the option of subscriber, be substituted for the whole or part of subscriptions to the Fund;(b)the amount of subscriptions with interest thereon standing to the credit of a subscriber in the Fund may be withdrawn to meet-(i)payments towards an insurance policy;(ii)purchase of a single payment insurance policy;(iii)payment of single premia or subscriptions to a family pension fund approved in this behalf by the Provincial Government:Provided that no amount shall be withdrawn to meet any payment or purchase made or effected more than twelve months before the withdrawal;(c)any amount withdrawn under clause (b) shall be paid in whole rupees only rounded to the nearest rupee in the manner provided in sub-rule (3) of rule 8.
