Section 27 in The Orissa Contributory Provident Fund Rules, 1938
27. Payment.
(1)When the amount standing to the credit of a subscriber in the Fund or the balance thereof after any deduction under Rule 26 becomes payable, it shall be the duty of the Accounts Officer after satisfying himself, when no such deduction has been directed under that Rule, that no deduction is to be made, to make payment as provided in Section 4 of the Provident Fund Act, 1925.(2)If person to whom, under these rules, any amount or policy is to be paid, assigned, reassigned or delivered is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912, the payment of reassignment or delivery will be made to such manager, and not to the lunatic ;Provided that where no manager has been appointed and the person who the sum is payable is certified by a Magistrate to be a lunatic, the payment shall, under the orders of the Collector, be made in terms of Sub-Section (1) of Section 95 of the Indian Lunacy Act, 1912 to person having charge of such lunatic and the Accounts Officer shall pay only the amount which he thinks fit to the person having charge of the lunatic and the surplus, if any such part thereof as he thinks fit, shall be paid for the maintenance of such members of the lunatic's family as are dependent on him for maintenance.(3)Any person who desires to claim payment under this Rule should send a written application in that behalf to the Accounts Officer. Payments of amounts withdrawn shall be made in India only. The persons to whom the amounts are payable shall make their own arrangements to receive payment in India.Note. - When the amount standing to the credit of a subscriber has become payable under Rule 23, 24, or 25 the Accounts Officer shall authorise prompt payment of the portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt the balance being adjusted as soon after as may be.
