Section 38(3) in The M.P. General Provident Fund Rules, 1955
(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
