Section 45 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
45.
No member shall be entitled to transfer or assign whether by way of a security or otherwise however his/her interest or any part thereof in the money lying to the credit of his/her account in the books of the fund and no such transfer or assignment shall be valid and neither the Trustees nor the Board shall recognise or be bound by notice to them respectively of any such transfer or assignment. In case any member shall execute or purport or attempt to execute any such transfer or assignment all money standing in the Books of the Fund to the credit of the account of such member other than those representing his/her own contributions and accretions thereto shall be forfeited as from the date of such transfer or assignment or attempt to do so, to the Fund and be dealt with accordingly :Provided always that the Trustees shall be at liberty, in their absolute discretion, at any time offer any such forfeiture to give moneys or any part thereof for the benefit of such member as if he/she had then voluntarily retired or for the benefit of his/her wife husband, children or relations as if he/she had then died.
