Section 21(3) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(3)(a)Any person who desires to claim payment under this rule shall send a written application in that behalf to the Secretary;(b)Payment of amount withdrawn shall be made in India only;(c)The persons to whom the amount are payable shall make their own arrangements to receive payments in India.Explanation.- When the amount standing to the credit of a subscriber has become payable under rules 17, 18 or 19, the Secretary shall authorise prompt payment of that portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt, in the manner indicated in sub-rule (3).
