Section 28(2A) in The General Provident Fund (U.P.) Rules, 1985

[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2A) in The General Provident Fund (U.P.) Rules, 1985

(2A)[ Following information shall be provided to the Accountant-General, Uttar Pradesh by the Drawing and Disbursing Officers every year :

(a)Name and Account Number of such subscribers who have been on roll for last one year,

(b)List of such subscribers who joined in the middle of the year by transfer from the other officers/departments,

(c)List of such subscribers who have been transferred to other offices/departments in middle of the year,

(d)List of such subscribers who are going to be retired in the next 18 months.]

First Schedule[Rule 5 (3)]Form of Nomination

Whether the subscriber has afamily.......................Yes/No.

General Provident Fund AccountNo......................................................

I ........................................................... (full name) hereby nominate the person(s) mentioned below who is/are member(s)/not member(s) of my family as defined in Rule 2 (c) of the General Provident Fund (Uttar Pradesh) Rule, 1985 to receive the amount that may stand to my credit in the Fund as indicated below in the event of my death before that amount has become payable or having become payable has not been paid :

Name and Full address of the nominee(s)	Relationship with the subscriber	Age of the nominee(s)	Share payable to each nominee	Contingencies on the happening of which thenomination will become invalid	Name, address and relationship of the person(s)if any to whom the right of nominee shall pass in the event ofhis predeceasing the subscriber
1	2	3	4	5	6

Date.............................month........................... 19....................

Station:
Two witnesses to signature.
Name Address Signature.	Signature of the subscriber.
1.	..................................................
2.	Name in Block letters..............................
	Designation...............................................

Note. - A subscriber who has a family at the time of making nomination shall make such nomination only in favour of a member or members of his family. In case of a subscriber who had no family at the time of making nomination it shall become invalid in the event of his subsequently acquiring a family.(Reverse of the form).Space for use by Head of Department/Head Office..................................................................................... Nomination by Sri/ Smt./ Kumari ...................... Designation ...................... Date of receipt of nomination ..................................................Signature ..........................................Head of Department/Head of OfficeDesignation ............................................Date .......................................................Instruction for subscriber:

(a)State whether you have a family-Definition of term 'family' as given in the General Provident Fund (Uttar Pradesh) Rules, 1985 is reproduced below :

Family means:

(i)in the case of a male subscriber the wife/wives and children of a subscriber, and the widow or widows and children of a deceased son of subscriber provided that if a subscriber proves that his wife has been judicially separately from him or has ceased under the customary law of the community to which she belongs, to be entitled, to maintenance, she shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate unless the subscriber subsequently intimates in writing to the Accounts Officer that she shall continue to be so regarded;

(ii)in the case of a female subscriber the husband and children of a subscriber, and the widow or widows and children of a deceased son of a subscriber, provided that if a subscriber by notice in writing to the Accounts Officer expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels such notice in writing.

Note. - "Child" means a legitimate child and includes an adopted child, where adoption is recognised by the personal law governing the subscriber.

(b)Account number should be written correctly.

(c)Column 4 - If only one person is nominated the words 'in full' should be written against the nominee. If more than one person is nominated the share payable to each nominee, covering the whole amount of the Provident Fund, shall be specified.

(d)Column 5 - Death of nominee(s) should not be mentioned as contingency in this column.

(e)Column 6 - Do not mention your name in this column.

(f)Draw line across the blank space below last entry to prevent insertion of any name after you have signed.

Second Schedule[Rule 13]Authorities Competent to Grant Temporary Advances

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 28(2A) in The General Provident Fund (U.P.) Rules, 1985