Section 13(5) in The Bihar General Provident Fund Rules, 1948
(5)The contributors will have no option to keep the fund in their GPF accounts after superannuation:Provided that the fund may be kept in their GPF accounts as per the terms of the sanction in such cases, where the sanctions have been accorded prior to the commencement of this amendment.] [Added by Bihar Notification No. 1126, dated 15.3.2017 (w.e.f. 18.8.1948).]
