Section 29(1) in Bihar Contributory Provident Fund Rules, 1948
(1)If a subscriber is permanently transferred to pensionable service under the Provincial Government, he shall, at his option, be entitled-(a)to continue to subscribe to the Fund, in which case he shall not be entitled to any pension; or(b)to earn pension in respect of such pensionable service, in which case, with effect from the date of his permanent transfer-(i)he shall cease to subscribe to the Fund;(ii)the amount of contributions by Government with interest thereon, standing to his credit in the Fund, shall be, repaid to Government;(iii)the amount of subscriptions together with interest thereon; standing to his credit in the Fund, shall be, transferred to his credit in the General Provident Fund, to which, thereafter he shall, or may, subscribe in accordance with the rules of that Fund relating to compulsory or optional subscription, respectively; and(iv)he shall be entitled to count towards pension such part or the period during which he subscribed to the Fund, as Government may determine.
