Section 18 in Bihar Contributory Provident Fund Rules, 1948
18.
(1)Government will not make any payments on behalf of subscribers to insurance companies, nor take steps to keep a policy alive.(2)It is immaterial what form the policy takes, provided that it shall be on the life of the subscriber himself and shall (unless it is policy expressed on the face of it to be for the benefit of his wife, or of his wife and children, or any of them) be such as may be, legally assigned by the subscriber himself to the Government of Bihar.Explanation. - A policy may not be effected for the subscriber and his wife shall be deemed to be a policy of the subscriber himself for the purpose of this sub-rule.(3)The policy may not be effected for the benefit to any beneficiary other than the wife of the subscriber or his wife and children; or any of them.
