Section 8 in The U.P. Basic Education Provident Fund Rules, 1975
8. Bar to payments in certain cases.
- Notwithstanding anything contained in Rule 7, where the Board has received notice of an assignment or encumbrance affecting the disposal of the amount in deposit of a subscriber it may withhold payment of the whole or part of such amount to the subscriber (and the amount so withheld shall be disbursed in accordance with the directions of the authority empowered to deal with such assignment or encumbrance).
