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State of Madhya Pradesh - Section

Section 38 in The M.P. General Provident Fund Rules, 1955

38. [ [Inserted by Notification No. 1027/1224/R-II/IV, dated 26-4-1965.]

If, immediately, before the commencement of the Madhya Pradesh General Provident Fund (Extension and Amendment) Rules, 1965 there are in force in the Madhya Bharat, Vindhya Pradesh, Bhopal and Sironj regions of the State of Madhya Pradesh, any rules or orders corresponding to these rules, all those rules or orders shall stand repealed ;Provided that anything done or any action taken under the rules or orders so repealed shall, unless such thing or action is inconsistent with any of the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.]First Schedule[See Rule 8 (3)]Form of NominationForm GPF 3
Please read carefully the instructions printed on the reversebefore filling in the form For use by subscribers having Family Provident Fund AccountNo..........
Provident Fund NominationI* .................... hereby nominate the person/persons mentioned below who is a member/are members of my family as defined in Rule 2 of the #........ Provident Fund........... Rules, to receive the amount that may stand to my credit in the Fund as indicated below, in the event of my death before that amount has become payable, or having become payable has not been paid.
Name and full address of the nominee/ nominees Relationship with the subscriber Age of the nominee
(1) (2) (3)
 
Share payable (to each nominee) Contingencies on the happening of which thenomination shall become invalid. Name, address and relationship of theperson/persons, if any, to whom the right of the nominee shallpass the event of his/her predeceasing the subscriber
(4) (5) (6)
 
Dated this.........................day of...................20.......at.........Two witnesses to sign :
Name Address Signature
1. .........................    
2. .........................    
.........................Signature of subscriber.(Reverse of the form)
Space for use by Head ofOffice/Accountant-General's Office
Nomination by Shri/Smt./Kumari........... Signature of.....................
Designation ......................... Head of Office/Accounts Officer
Date of receipt of nomination......... (Designation)
  Date............................
Instructions for subscriber :-(a)*Your name may be filled in.(b)# Name of the Fund may be completed suitably.(c)Definition of the term "Family" as given in the Provident Fund Rules.(d)Column 4 if only one person is nominated the words "in full" should be written against the nominee. If more than one person is nominated, the share payable to each nominee to cover the whole amount of the Provident Fund should be specified.(e)Column 5 death of Nominee (s) should not be mentioned as a contingency in this column.(f)Column 6 do not mention your name.(g)Draw line across the blank space below last entry to prevent insertion of any names after you have signed.Form GPF 3A
Please read carefully the instructions printed on the reversebefore filling the forms (Observe of the form) For use by subscribers having no familyProvident Fund AccountNo..........
Provident Fund NominationI* ..........having no family as defined in Rule 2 of the #.........rules, hereby nominate the person/persons mentioned below to receive the amount that may stand to my credit in the Fund as indicated below, in the event of my death before that amount has become payable, or having become payable has not been paid. This nomination shall become invalid in the event of my subsequently acquiring a family.
Name and full address of the nominee/ nominees Relationship with the subscriber Age of the nominee
(1) (2) (3)
 
Share payable (to each nominee) Contingencies on the happening of which thenomination shall become invalid. Name, address and relationship of theperson/persons, if any, to whom the right of the nominee shallpass in the event of his/her predeceasing the subscriber
(4) (5) (6)
 
Dated..............day of........20......at.......Two witnesses to sign :
Name Address Signature
1. .........................    
2. .........................    
...........................Signature of subscriber.(Reverse of the form)
Space for use by Head ofOffice/Accountant-General's Office
Nomination by Shri/Smt./Kumari........... Signature of.....................
Designation ......................... Head of Office/Accounts Officer
Date of receipt of nomination......... (Designation)
  Date............................
Instructions for subscriber :-(a)*Your name may be filed in.(b)#Name of the Fund may be completed suitably.(c)Definition of the term "Family" as given in the Provident Fund Rules.(d)Column 4 if only one person is nominated the words "in full" should be written against the nominee. If more than one person is nominated, the share payable to each nominee to cover the whole amount of the Provident Fund should be specified.(e)Column 5 death of Nominee (s) should not be mentioned as a contingency in this column.(f)Column 6 do not mention your name.(g)Draw line across the blank space below last entry to prevent insertion of any names after you have signed.Second Schedule[See Rule 21 (1) (a)]Form of Assignment
(1)I, A.B., of........ hereby assign unto the Governor of Madhya Pradesh the within policy of assurance as security for payment of all sums which under Rule 26 of the General Provident Fund Rules, I may hereafter become liable to pay to that Fund.I hereby certify that no prior assignment of the within policy exists.Dated this...........day of......... 20......... at.....
Station : Signature of subscriber..........
One witness to sign with designation and address :
(2)We, A.B. (the subscriber), of ........... and C.D. (the joint assured) of......... in consideration of the Governor of Madhya Pradesh agreeing at our request to accept payments towards the within policy of assurance in substitution for the subscriptions payable by me said A.B. to the General Provident Fund (or, as the case may be, to accept the withdrawal of the sum of Rs............ from the sum to the credit of the said A.B. in the General Provident Fund for payment of the premium of the within policy of assurance) hereby jointly and severally assign unto the said Governor of Madhya Pradesh the within policy of assurance as security for payment of all sums which under Rule 26 of the General Provident Fund Rules the said A.B. may hereafter become liable to pay to that Fund.We hereby certify that no prior assignment of the within policy exists.Dated this...........day of....... 20....... at................
Station : Signatures of subscriberand the joint assured.
One witness to sign with designation and address :Note. - The assignment may be executed on the policy itself either in the subscriber's handwriting or in type, or alternatively a typed or printed slip containing the assignment may be pasted on the blank space provided for the purpose on the policy. A typed or printed endorsement must be duly signed and if pasted on the policy it must be initialled across all four margins.
(3)I, C.D., wife of A.B., and the assignee of the within policy, having, at the request of A.B., the assured, agreed to release my interest in the policy in favour of A.B. in order that A.B. may assign the policy to the Governor of Madhya Pradesh, who has agreed to accept payments towards the within policy of assurance in substitution for the subscriptions payable by A.B. to the General Provident Fund, hereby at the request and by the direction of A.B., assign, and I the said A.B. assign and confirm unto the Governor of Madhya Pradesh the within policy of assurance as security for payment of all sums which, under Rue 26 of the said Fund, the said A.B. may hereafter become liable to pay to the Fund.We hereby certify that no prior assignment of the within policy exists.Dated this.............day of.......20.....at.....Signature of the assigneeand the subscriber.One witness to sign with designation and address :N.B. - For procedure to be followed in cases in which subscribers desire assignment of their policies in Form 2 where subscribers whose policies have already been assigned to Government in Form 3 of the Second Schedule desire reassignment of their policies with a view to their reassignment to Government in Form 2 (See Appendix G).Third Schedule[See Rule 23]Form of Reassignment by the Governor of Madhya Pradesh
(1)All sums which have become payable by the above named A.B. under Rule 26 of the General Provident Fund Rules having been paid and all liability for a payment by him of any such sums in the future having/ ceased, the Governor of Madhya Pradesh doth hereby reassign the within policy of assurance to the said A.B./A.B. and C.D.Dated this......... day of............ 20.......Executed by*.............Accounts Officer of the Fund for and on behalf of the Governor of Madhya Pradesh in the presence of
YZ XY
  (Signature of Accounts Officer)
(One witness who should add his designation andaddress).    
*The officer's name in full should be inserted in type or clear and legible handwriting and he should then merely sign his ordinary signature on the right hand side where the letters XY are written and a witness should sign where letters YZ are written adding his address and designation below.
(2)The above named A B having died on the ... day of.... 20..... the Governor of Madhya Pradesh doth hereby reassign the within policy assurance to C D.....*Dated this......... day of..... 20....... at..............Executed by #...............Accounts Officer of the Fund for and on behalf of the Governor of Madhya Pradesh in the presence of
YZ XY
  (Signature of Accounts Officer)
(One witness who should add his designation andaddress).    
*Fill in particulars of person legally entitled to receive the policy.#The officer's name in full should be inserted in type or clear and legible handwriting and he should then merely sign his ordinary signature on the right hand side where the letters XY are written and a witness should sign where letters YZ are written adding his address and designation below.[Fourth Schedule * * *] [Omitted by F.D. Notification No. B-9/13/76/R-II/IV, dated 31-8-1976.][Fifth Schedule] [Substituted by Notification No. G-25-1-2000-C-IV, dated 11-4-2001 (w.e.f. 21-12-2001).](For Gazetted and Non-gazetted Officers)[See Note 3 below Rule 29]Form of Application for Final Payment/Balance in the Provident Fund Account(To be used by the Retiring/Retired Govt. Servant/Govt. Servant transferred to Bodies Corporate/Other Government/Nominees or any Other claimants where no nomination subsists).Office of the........(DDO)