Section 16(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(2)On approval of the Policy by the Chairman, the Executive Officer shall make payment to the Life Insurance Corporation on behalf of the subscriber according to the mode of payment of premium in respect of the policy, provided that it will be the responsibility of the subscriber to watch and to take timely steps to keep the policy alive.
