Section 529 in The Bihar General Provident Fund Rules, 1948
529.
(1)When a subscriber to a Provident Fund is about to retire and under the rules of the fund the money lying at his credit in the fund becomes payable to him, he shall place himself in communication with the Accountant General by whom his fund account is maintained giving the date of his retirement and requesting that step may be taken to close his account and pay him the amount due. The Accountant General, being satisfied of the correctness of the claim, and on ascertaining the date up to which the subscription has been paid will arrange for the payment of the amount at credit of the subscriber in the account of the fund.(2)The procedure prescribed in this rule shall apply mutatis mutandis to all other cases in which the amount lying at credit of a subscriber in his provident fund account becomes payable to him on finally quitting the service either by resignation, dismissal or death.The date of such an event should therefore, be promptly communicated to the Accountant General to close the fund account of the subscriber and to arrange for final payment. The application for final withdrawal, should be made in T.C. Form 73 and instructions contained therein should be very carefully followed at the absence of information on a single point may make it impossible for the Account office, to authorise payment.
