Section 530 in The Bihar General Provident Fund Rules, 1948
530. Final payment on account of any Provident Fund when authorised can be made only on the personal receipt of the subscriber or, when he is absent from India, on that of his duly authorised agent. Payment can, however, be made to an authorised banker if so desired by the subscriber in the manner laid down in rule 250. In the event of his death before payment has been made, payment can be made only to such person or persons as may be authorised to receive payment under the rules of the fund concerned and such subsidiary instructions as may be issued by the Government in this behalf.
