Section 17 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
17. Re-assignment of the Policy.
- When he Subscriber-(a)quits the service, or(b)has proceeded on leave preparatory to retirement and applies to the Administrators for re-assignment and return of the policy, or(c)while on leave, has been permitted to retire or declared by competent medical authority to be unfit for further service and applies to the Administrators for re-assignment and return of the policy, or(d)pays or repays to the Fund the whole of any amount withheld or withdrawn from the Fund with interest thereon, the Administrators shall re-assign the policy in an appropriate from to the Subscriber or to the Subscriber and the joint assured as the case may be and make it over to the Subscriber with a signed notice of the re-assignment addressed to the insurance company.(ii)When the Subscriber dies before quitting the service, the Administrators shall re-assign the policy in appropriate form to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the re-assignment addressed to the insurance company.
