Section 18 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
18. Policy Maturing.
- If a policy assigned to the Administrators matures before the Subscriber quits the service or, if a policy on the joint lives of a Subscriber and his wife or her husband as the case may be, assigned to the Administrators, falls due for payment by reason of the wife's or the husband's death, the Administrators shall realise the amount payable under the policy and shall appropriate from the amount so realised the whole of the amount withheld to withdrawn from the Fund in respect of the policy with interest thereon to the account of the Subscriber in the Fund and shall hand over the balance, if any, to the Subscriber or to the Subscriber and joint assured or to the person legally entitled thereto. In the event of the amount assured together with the amount of any accrued bonuses realised by the Administrators is less than the whole of the amount with held or withdrawn with interest, the Administrators shall place the amount so realised to the credit of the Subscriber in the Fund.
