(3)If such a policy matures before the subscriber quits service, the Appointing Authority or the Market Committee shall,(a)if the amount assured together with the amount of any bonuses which have accrued is greater than the whole of the amount withdrawn from the fund in respect of the policy with interest thereon at the rate provided in Rule 158 reassign the policy to the subscriber and make it over to him, who shall immediately on receipt of the proceeds from the insurance corporation repay to the Provident Fund the whole of the amount withdrawn with interest and, in case of default, the Chairman shall arrange to recover the amount by deduction from the emoluments of the subscriber by instalments or otherwise as the Appointing Authority or the Market Committee may direct; and(b)if the amount assigned together any accrued bonuses is less than the whole of the amount withdrawn from the fund in resPect 0 the policy, with interest thereon at the rate provided in Rule 158 realise under sub-rule (2) the amount together with any^accrued bonuses and shall be placed the amount so realised to the credit of the subscriber in the fund.
