10. Protection against attachment 

(1) The amount standing to the credit of any member in the Fund or of any exempted employee in a provident 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 or the exempted employee and neither the official assignee appointed under the Presidency Towns Insolvency Act 1909 nor any receiver appointed under the Provincial Insolvency Act 1920 shall be entitled to or have any claim on any such amount.

(2) Any amount standing to the credit of a member in the Fund or of an exempted employee in a provident fund at the time of his death and payable to his nominee under the Scheme or the rules of the Provident Fund shall subject to any deduction authorised by the said Scheme or rules vest in the nominee and shall be free from any debt or other liability incurred by the decreased or the nominee before the death of the member or the exempted employee and shall also not be liable to attachment under any decree or order of any Court.

(3) The provisions of sub-section (1) and sub-section (2) shall so far as may be apply in relation to the family pension or any other amount payable under the Pension Scheme and also in relation to any amount payable under the Insurance Scheme as they apply in relation to any amount payable out of the Fund.