Section 25 in The Bihar General Provident Fund Rules, 1948
25.
If the interest of the subscriber in the Family Pension Fund ceases, in whole or part, from any cause whatsoever, the Provident Fund account of the subscriber shall forthwith be reimbursed by the amount of the refund secured by the subscriber from the family pension fund which amount shall in default of reimbursement be deducted from the subscriber's emoluments by instalments or otherwise as may be directed by the authority competent to sanction an advance for the grant of which special reasons are required under clause (c) of sub-rule 15.
