Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
26. Procedure on
transfer of a government servant from one department to another
(a) If a government servant who is a subscriber to any other
non-contributory provident fund of the Central Government or of a State
Government is permanently transferred to pensionable
service in a department of the Central Government in which he is governed by
these rules, the amount of subscriptions, together with interest thereon,
standing to his credit to such other fund on the date of transfer shall be
transferred to his credit in the fund:
PROVIDED that where a subscriber was subscribing to a
non-contributory provident fund of a State Government the consent of that
government shall be obtained.
(b) If a government servant who is a subscriber to the State
Railways Provident Fund or any other contributory provident fund of the Central
Government or a State Contributory Provident Fund is permanently transferred to
pensionable service in a department of Central
Government in which he is governed by these rules and unless such a subscriber
elects to continue to be governed by the rules of such fund, when the rules
option is given:-
(i) the amount of
subscriptions with interest thereon, standing to his credit in such
contributory provident fund on the date of transfer, shall, with the consent of
the other government, if any, be transferred to his credit in the fund;
(ii) the amount of government contributions,
with interest thereon, standing to his credit in such contributory provident
fund shall, with the consent of the other government, if any, be credited to
the Central Revenue (Civil);
(iii) he shall thereupon be entitled to count
towards pension, service rendered prior to the date of permanent transfer, to
the extent permissible under the relevant pension rules.
Note 1 : The provisions of this rule do not apply to a
subscriber who has retired from service, or to a subscriber who was holding the
former appointment on contract.
Note 2 : The provisions of this rule shall, however apply to persons, who are appointed without break whether temporarily or permanently to a post carrying the benefits of these rules after resignation or retirement from service under another department of Central Government or under the State Government.
