Section 23 in Bihar Contributory Provident Fund Rules, 1948
23.
(1)If the interest of the subscriber in the Family Pension Fund, ceases in whole or part from any cause whatsoever, the Provident Fund account of the subscriber shall forthwith be imbursed by the amount of the refund, if any, secured by the subscriber from the Family Pension Fund.(2)If the policy lapses, or becomes assigned, otherwise than to the Governor of Bihar under rule 19, charged or encumbered the provision of sub-rule (3) of rule 19, applicable to a failure to assign and deliver a policy shall apply.(3)If the Account Officer receives notice of-(a)an assignment (other than assignment to the Government of Bihar) under rule 19; or(b)a charge or encumbrance on; or(c)an order of a Court restraining dealings with-the policy or any amount realized thereon, the Account Officer shall not-(i)re-assign or make over the, policy, as provided in rule 12; or(ii)realize the amount assured by the policy on re-assignment, or make over the policy, as provided in rule 29.but shall forthwith refer the matter to the Provincial Government.Circumstances in which accumulations are payable
