Section 26 in The General Provident Fund (U.P.) Rules, 1985
26. Procedure on transfer to Government servant of a person from the service of an undertaking.
- If a person admitted to the Fund was previously a subscriber to a Provident Fund of an Undertaking or governed by the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (Act No. 19 of 1952), the amount of his subscriptions and the employer's contribution, if any, together with the interest thereon, may be transferred to his credit in the Fund, with the consent of that body.
