Section 49 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
49. Provident Fund to be free from all liability.
(a)The amount standing to the credit of any member in the Fund (or of any exempted employee in a provident fund) shall not in any way be capable of being assigned or charged and shall not be liable to attachment under any decree or order of any Court in respect of any debt or liability incurred by the member (of the exempted employee), and neither the official assignee appointed under the Presidency Towns Insolvency Act, 1909, nor any receiver appointed under the Provincial Insolvency Act, 1920 shall be entitled to, or have any, claim on any such amount.(b)Any amount standing to the credit of a member in the Fund or of an exempted employee in the Fund at the time of his death and payable to his nominee under the statutes or the rules relating to the Provident Fund, shall subject to any deduction authorised by the said statutes or rules, vest in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member or the exempted employee.
