Section 4 in Rajasthan Government Servants' General Provident Fund Rules, 1997
4. Account holder to have the option of continuing with account after retirement.
- [(1) An account holder/an AIS Officer of Rajasthan Cadre on his retirement shall have the option of continuing his Provident Fund Account with the department for any period for depositing pensionary benefits like amount of gratuity, commutation of pension, maturity claim of insurance, encashment of balance of Privilege Leave etc. An account holder/an AIS Officer of Rajasthan Cadre whose account has been closed shall also be eligible to get his account revived and continue for aforesaid deposits. This facility shall also be available to the retired Judges of Rajasthan High Court at their option.] [Substituted by Notification No. G.S.R. 37, dated 24.7.2012.](2)No withdrawals shall be permitted from the Account during the extended period. The entire balance along with interest shall be paid to such account holder immediately upon expiry of extended period.
