Section 19 in The Additional Emoluments (Compulsory Deposit) Act, 1974
19. Protection against attachment.
(1)The amount standing to the credit of any employee in any Deposit Account shall not be liable to attachment under any decree or order of any court in respect of any debt or liability incurred by the employee.(2)Any amount standing to the credit of an employee, in any Deposit Account at the time of his death and payable to his, nominee under the scheme shall vest in the nominee and shall be free from any debt or other liability incurred by the deceased or incurred by the nominee before the death of the employee.
