Section 23(3) in Bihar Contributory Provident Fund Rules, 1948
(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
