Section 16(4) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(4)[ The policy shall be such as is legally assignable to the Chairman and it shall be so assigned in the Form prescribed in Schedule-II and deposited with the Executive Officers within three months after the date of the first withdrawal from the Fund for the purpose. In case of failure to do so the amount withdrawn shall be recovered from the emoluments of the subscriber with interest at the rate prescribed by the State Government.] [Substituted by Notification No. Tax/F. 98 (Misc.) DLB/59, dated 17-1-1981, Published in Rajasthan Gazette, Part IV-C, dated 1-10-1981, page 294.]
