Section 22 in The Orissa Contributory Provident Fund Rules, 1938
22.
(1)If the interest of the subscriber in the family pension fund ceases in whole or part from any cause whatsoever, the provident fund account of the subscriber shall forthwith be reimbursed by the amount of the refund, if any, secured by the subscriber from the family pension fund which amount shall in default of reimbursement, be deducted from the subscriber's emoluments by instalments to grant an advance under Clause (a) of Sub-rule (2) of Rule 12.(2)If the policy lapses or becomes assigned otherwise than to the Governor of Orissa, under Rule 19, charged or encumbered, the provisions of Sub-rule (4) of Rule 19 applicable failure to assign and deliver a policy shall apply.(3)If the Accounts Officer receives notice of -(a)an assignment (other than an assignment to the Governor of Orissa under Rule 19); or(b)a charge or encumbrance on; or(c)an order of a Court restraining dealing with the policy or any amount realised thereon.the Accounts Officer shall not(i)reassign or make over the policy as provided in Rule 20; or(ii)realise the amount assured by the Policy' or assign, or make over the policy, as provided in Rule 21. but shall forthwith refer the matter to the Provincial Government.
