Section 17 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
17. Maturing of Policy.
- If a policy assigned to the Corporation matures before the subscriber quits the service or if a policy on the joint lives of a subscriber and his wife or her husband as the case may be, assigned to the Corporation, falls due for payment by reason of the wife's or the husband's death, the Committee shall realise the amount payable under the policy and shall appropriate from the amount so realised the whole of the amount with held or withdrawn from the Fund in respect of the policy with interest thereon to the account of the subscriber in the Fund and shall hand over the balance, if any, to the subscriber or to the subscriber's and joint assured or to the person legally entitled thereto. In the event of the amount assured together with the amount of any accrued bonuses realised by the Committee is less then the whole of the amount with held or withdrawn with interest, the Committee shall place the amount so realised to the credit of the subscriber in the Fund.
