Section 29 in Bihar Contributory Provident Fund Rules, 1948
29.
(1)If a subscriber is permanently transferred to pensionable service under the Provincial Government, he shall, at his option, be entitled-(a)to continue to subscribe to the Fund, in which case he shall not be entitled to any pension; or(b)to earn pension in respect of such pensionable service, in which case, with effect from the date of his permanent transfer-(i)he shall cease to subscribe to the Fund;(ii)the amount of contributions by Government with interest thereon, standing to his credit in the Fund, shall be, repaid to Government;(iii)the amount of subscriptions together with interest thereon; standing to his credit in the Fund, shall be, transferred to his credit in the General Provident Fund, to which, thereafter he shall, or may, subscribe in accordance with the rules of that Fund relating to compulsory or optional subscription, respectively; and(iv)he shall be entitled to count towards pension such part or the period during which he subscribed to the Fund, as Government may determine.(2)A subscriber shall communicate his option under sub-rule (1) by letter to the Account Officer within three months of the date of the order transferring him permanently to pensionable service; and if the communication is not received in the office of the Account Officer, within that period the subscriber shall be deemed to have exercised his option in the manner referred to in clause (a) of that rule.Note. - Whenever a Contract Service Officer is appointed to a pensionable Government service the provisions of this rule may be brought to the notice of that Government servant concerned by the appointing authority. If any Government servant fails to exercise his option within the prescribed time limit, the Provincial Government will not be prepared to relax the rules unless there are very strong reasons to justify such relaxation.Procedure
