Section 23 in The M.P. General Provident Fund Rules, 1955
23.
(1)Save as provided by Rule 27 when the subscriber :-(a)quits the service; or(b)has proceeded on leave preparatory to retirement or if he is employed in a vacation department, on leave preparatory to retirement combined with vacation, and applies to the Accounts Officer for reassignment or return of the policy; or(c)while on leave has been permitted to retire or declared by a competent medical authority to be unfit for further service and applies to the Accounts Officer for reassignment or return of the policy; or(d)pays or repays to the fund the whole of any amount withheld or withdrawn from the Fund for any of the purposes mentioned in sub-clause (ii) of Clause (a) of Rule 17 and sub-clauses (i) and (ii) of Clause (b) of Rule 17; or(e)[ x x ] [Omitted by Notification No. G-25-31-95-C-IV, dated 1-3-1996.](2)Save as provided by Rule 27, when the subscriber dies before quitting the service, the Accounts Officer shall-(i)if the policy has been assigned to the Governor of Madhya Pradesh under Rule 21, or under the corresponding rule heretofore in force, reassign the policy in the second Form set forth in the Third Schedule to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the reassignment addressed to the Insurance Company;(ii)if the policy has been delivered to him under Clause (b) of sub-rule (1) of Rule 21, make over the policy to the beneficiary, if any, or, if there be no beneficiary, to such persons as may be legally entitled to receive it.
