When with the consent of a Council or on transfer a subscriber takes service under another local authority the amount to his credit in the provident fund of the former body shall he transferred to the provident fund of the latter, together with interest thereon till the date of actual transfer. Such transfer shall be effected at the earliest possible date:Provided that it shall be so arranged that there should be no loss of interest to either of the local authorities. In the case of a teacher (a) who with the consent of the Council which employs him takes service in a school under another local authority or in a school to which the Government Provident Fund schemes for teachers in non-pensionable service applied or (b) who quits service in a school to which the Government Provident Fund Scheme applies and takes up service under a Council the amount at his credit shall be transferred to the fund applicable to the institution which he newly joins. The Executive Officer shall make arrangements for the transfer of funds and accounts.In case where the transfer of service from one Municipal Council to another local authority is temporary the amount to the subscribers credit need riot be so transferred but the local authority in which the service is temporary shall pay to the Council a contribution equivalent to what the Municipal Council would pay if the subscriber had continued in its service.
