Section 21 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
21. Manner of payment of amount in the fund.
(1)When the amount standing to the credit of a subscriber in the Fund, becomes payable it shall be the duty of the Secretary to make payment on receipt of a written application in this behalf as provided in sub-rule (3).(2)If the person to whom, under these rules, any amount is to be paid, is lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912 (4 of 1912), the payment shall be made to such manager and not to the lunatic:Provided that where no manager has been appointed and the person to whom the sum is payable is certified by a Magistrate to be a lunatic, the payment shall, under the orders of the Collector, be made in terms of subsection (1) of section 95 of the Indian Lunacy Act, 1912 (4 of 1912), to the person having charge of such lunatic and the Secretary shall pay only the amount which he thinks fit to the person having charge of the lunatic and the surplus, if any, or such part thereof, as he thinks fit, shall be paid for the maintenance of such members of the lunatic's family as are dependent on him for maintenance.(3)(a)Any person who desires to claim payment under this rule shall send a written application in that behalf to the Secretary;(b)Payment of amount withdrawn shall be made in India only;(c)The persons to whom the amount are payable shall make their own arrangements to receive payments in India.Explanation.- When the amount standing to the credit of a subscriber has become payable under rules 17, 18 or 19, the Secretary shall authorise prompt payment of that portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt, in the manner indicated in sub-rule (3).
