Section 21(5) in The Bihar General Provident Fund Rules, 1948
(5)Notice of assignment of the policy shall be given by the subscriber or the Insurance Company, and the acknowledgement of the notice by the Insurance Company shall be sent to the Account Officer within three months of the date of assignments.Note 1. - Subscribers are advised to sent notice of the assignment to Insurance Company in duplicate accompanied in cases in which the notice has to be sent to a Company in Great Britain or Ireland, by a remittance of five shillings which is the fee for acknowledgement authorised by the Policies of Assurance Act, 1867.Note 2. - Subscribers who proceed to Great Britain or Ireland or quitting the service are advised that under the English Stamp Law assignment or reassignments are required to be stamped within 30 days of their first arrival in those countries, otherwise penalty will be incurred under the Stamp Act and difficulties may arise when the policy matures for payment.
