Section 23 in The General Provident Fund (U.P.) Rules, 1985
23. [ Deposit Linked Insurance Scheme. [Substituted by Notification No. G-4-642/X-97-502-85, dated 29th July, 1997, published in U.P. Gazette, Part 1-Ka, dated 28th March, 1998, (w.e.f. at once).]
- On the death of a subscriber during service, the Account Officer in the case of subscribers belonging to Group 'D' and the authority specified in paragraph 2 of the Second Scheduled in other cases shall sanction, subject to the following conditions, payment of an additional amount equal to the average balance in the account during the 3 years immediately preceding the death of such subscriber and arrange its prompt disbursement to the person entitled to receive the amount standing to the credit of the subscriber by the Drawing and Disbursing Officer.(a)The balance to the credit of such subscriber shall not at any time during the three years preceding the month of death have fallen below the limits of-(i)Rs. 12,000 in the case of a subscriber who has held for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is Rs. 4,000 or more.(ii)Rs. 7,500 in the case of a subscriber who has held for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is Rs. 2,900 or more but less than Rs. 4,000.(iii)Rs. 4,500 in the case of a subscriber who has held for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is Rs. 1,151 or more but less than Rs. 2,900.(iv)Rs. 3,000 in the case of a subscriber who has held for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is less than Rs. 1151.(b)The additional amount payable under this rule shall not exceed Rs. 30,000.(c)The subscriber has put in at least five years' service, at the time of his death.Note 1. - The average balance shall be worked out on the basis of the balance at the credit of the subscriber at the end of each of the 36 months preceding the month in which the death occurs. For this purpose as also for checking the minimum balances prescribed above-(a)the balance at the end of March shall include the annual interest credited in terms of Rule 11, and(b)if the last of the aforesaid 36 months is not March, the balance at the end of the said last month shall include interest in respect of the period from the beginning of the financial year in which death occurs to the end of the said last month.Note 2. - Payments under this scheme should be in whole rupees. The amount shall be rounded off to the nearest whole rupee, a part of the rupee less than fifty paise shall be ignored and any other part shall be counted as next higher rupee.Note 3. - Any sum payable under this scheme is in the nature of insurance money and, therefore, the protection given by Section 3 of the Provident Funds Act, 1925 does not apply to sums payable under this scheme.Note 4. - Where a Government servant has been admitted to the Fund under Rule 25 or 26 but before completion of three years of service or, as the case may be, five years of service from the date of his admission to the Fund, that period of his service under the previous employer in respect whereof the amount of his subscriptions and the employers' contribution, if any, together with interest have been received, shall count for purposes of clause (a) and clause (c). The average balance referred to in Note 1 above in respect of service under the previous employer shall be worked out on the basis of the records of that employer.Note 5. - In case of subscribers other than those belonging to Group 'D' the amount paid under this rule shall be intimated to the Account Officer who will check the calculations and if it is found that an excess amount had been paid, the said amount shall be deducted from the residual amount to be paid under clause (c) of sub-rule (5) of Rule 24 and the payment of the remaining balance only after such deduction shall be authorised by the Account Officer. In case any short payment is found to have been made under this rule, the balance due shall be added to the aforesaid residual amount and the payment of such total amount authorised by the Account Officer.]
