Section 27A in The M.P. General Provident Fund Rules, 1955
27A. Restrictions relating to financing of insurance policies.
- The provisions of Rules 17 to 27 shall apply only to subscribers who, before the date of publication of this rule, have been substituting in whole or in part payment towards policies of life insurance for subscription to the Fund or making withdrawals from the Fund for such payments :Provided that such subscribers shall not be permitted to substitute such payments for subscriptions due to the Fund or to withdraw from the Fund for making such payment in respect of any new policy.
