Section 21 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
21. Protection against attachment.
(a)The amount standing to the credit of any member in the fund shall not in any way be capable of being assigned or charged and shall not be liable to attachment under any decree or order of any Court in respect of any debt or liability incurred by the member.(b)Any amount standing to the credit of a member in the fund at the time of his death and payable to his nominee under these regulations shall, subject to any deduction authorized by the said regulations, vest in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member.
