Section 28 in Bihar Contributory Provident Fund Rules, 1948
28.
(1)When the amount standing to the credit of a subscriber in the Fund, or the balance thereof, after any deduction under rule 27, becomes payable, it shall be the duty of the Account Officer, after satisfying himself, when no such deduction has been directed under that rule, that no deduction is to be made, to make payment as provided in Section 4 of the Provident Fund Act, 1955.(2)If the person to whom under these rules, any amount, or policy is to be paid, assigned or reassigned or delivered is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912, the payment or reassignment, or delivery will be made to such manager, and not to the lunatic.(3)Any person who desires to claim payment under this rule should send a written application in that behalf to the Account Officer.Pensionable Service
