Section 34(1) in The General Provident Fund (Central Service) Rules, 1960
(1)When the amount standing to the credit of a subscriber in the Fund becomes payable, it shall be the duty of the Accounts Officer to make payment [* * *] [The words 'on receipt of a written application' in this behalf deleted vide Notification No. 20 (12)/94-P. & PW., (E), dated the 15th November, 1996, published as S.O. No. 3228 in the Gazette of India, dated the 23rd November, 1996.] as provided in sub-rule (3).
