Section 21(2) in The Orissa Contributory Provident Fund Rules, 1938
(2)Save as provided by Sub-rule (3) of Rule 22, if a policy delivered to the Accounts Officer under Clause (b) of Sub-rule (1) of Rule 19 matures before the subscriber quits the service, the Accounts Officer shall make over the policy to the subscriber :Provided that, if the interest in the policy of the wife of the subscriber, or of his wife and children, or any of them as expressed on the face of the policy expires when the policy matures, the subscriber, if the policy moneys are paid to him by the Insurance Company, shall immediately on receipt thereof pay or repay to the Fund either -(i)the whole of any amount withheld or withdrawn from the Fund in respect of the policy with interest thereon at the rate provided in Rule 11; or(ii)an amount equal to the amount assured together with any accrued bonuses, whichever is less, and, in default, the provisions of Sub-rule (4) of Rule 19 applicable to a failure to assign and deliver a policy shall apply.
