Section 19(a) in The General Provident Fund (U.P.) Rules, 1985
(a)If the policy had been assigned to the Governor under the rules heretofore in force, re-assign the policy in Form (2) in the Third Schedule to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the re-assignment addressed to the Life Insurance Corporation;
