(1)When the amount standing to the credit of a subscriber in the fund or the balance thereof after any deduction under Rules 456 and 457 becomes payable, it shall be the duty of the Executive Officer, after satisfying himself when no such deduction has been directed under those rules, that no deduction is to be made to make payment as provided in Section 4 of the Provident Fund Act, 1925.(2)If the person to whom under these rules any amount or policy is to be paid, assigned, resigned 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 delivery will be made to such manager, and not to the lunatic.(3)All the persons who desires to claim payment under this rule shall send a written application in that behalf to the Executive Officer.(4)All payments accruing on the closing of the accounts of a subscriber shall be made to him or to his nominee on a voucher in Form P.F.8 appended to these rules.
