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Employees State Insurance Corporation (General Provident Fund) Rules, 1995

Contents
Sections Particulars
1 Short title and commencement
2 Definitions
3 Constitution of the fund
4 Operation of fund by the accounts officer
5 Investments
6 Conditions of eligibility
7 Nominations
8 Subscriber's account
9 Conditions and rates of subscriptions Subscriber's account
10 Rates of subscription
11 Transfer on deputation to a post under the government or any other organization on deputation out of India
12 Realization of subscriptions
13 Interest
14 Advance from the fund
15 Recovery of advance
16 Wrongful use of advance
17 Withdrawal from the fund
18 Conditions for withdrawal
19 Conversion of an advance into a withdrawal
20 Final withdrawal of accumulations in the fund
21 Retirement of subscriber
22 Procedure on death of subscriber
23 Deposit-linked Insurance Scheme
24 Deposit-linked Insurance Revised Scheme
25 Manner of payment of amount in the fund
26 Procedure on transfer of a government servant from one department to another
27 Procedure on transfer
28 Transfer of amount to the Contributory Provident Fund ( India )
29 Relaxation of the provisions of the rules in individual cases
30 Number of account to be quoted at the time of the payment of subscription
31 Annual statement of account to be supplied to subscriber
32 Interpretation
Schedule I Form Of Nomination
Schedule II Application For Advance / Withdrawal From General Provident Fund

In exercise of the powers conferred by section 95 of the Employees State Insurance Act, 1948 (34 of 1948), and in supersession of the Employees State Insurance Corporation (General Provident Fund) Rules, 1973, except as respects things done or omitted to be done before such supersession, the Central Government, after consultation with the Employees State Insurance Corporation hereby makes the following rules, namely:-



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