Section 17 in The General Provident Fund (Orissa) Rules, 1938
17.
Subject to the conditions hereinafter contained in Rules 18 to 27-(a)(i)subscription to a family pension fund approved in this behalf by the State Government ; or(ii)payments towards a policy of life insurance may, at the option of a subscriber in service above Class IV be substituted in whole or part for subscriptions due to the Fund ;(b)the amount of subscriptions with interest thereon standing to the credit of a subscriber in the Fund may be withdrawn to meet-(i)a payment towards a policy of life insurance(ii)the purchase of a single payment insurance policy ; and(iii)the payment of a single premium or subscriptions to a family pension fund approved* in this behalf by the State Government;Provided that no amount shall be withdrawn (1) before the details of the proposed policy have been submitted to the Accounts Officer and accepted by him as suitable ; or (2) to meet any payment or purchase made or effected more than twelve months before the withdrawal ; or (3) in excess of the amount required to meet a premium or subscription actually due for payment within six months of the date of withdrawal :Provided further that payments towards an educational endowment policy may not be substituted for subscription to the Fund and that no amounts may be withdrawn to meet any payment or purchase in respect of such a policy if that policy is due for payment in whole or part before the subscriber's age of normal superannuation :Provided further that amounts withdrawn shall be rounded to the nearest whole rupee.*. The following funds have been approved by the State Government -(a)Superior Service (India) Family Pension Fund;(b)Bengal Uncovenanted Service Family Pension Fund;(c)Bombay Government Service Family Pension Fund;(d)Bengal and Madras Service Family Pension Fund;(e)General Family Pension Fund;(f)Hindu Family Annuity Fund;(g)Bengal Christian Family Pension Fund.
