Section 16B(5) in The M.P. General Provident Fund Rules, 1955
(5)[ For the purpose specified in sub-clause (d) of clause (A) of sub-rule (1) of Rule 16-A:-(i)the amount of withdrawal should not exceed [ten months] pay or half of the balance to the credit of the subscriber in the fund, whichever is less;(ii)the withdrawal may be allowed to the subscriber not earlier than three months preceding the month in which the commencement of journey takes place;(iii)the withdrawal shall be permissible once in whole service;(iv)no temporary advance shall be admissible in addition to the withdrawal under this rule;(v)the subscriber shall furnish a certificate to the sanctioning authority within the period of one month from the date of completion of Hajyatra [or Teerth Yatra] [Inserted by M.P.F.D. Notification No. F. 5/3/2003/Rule/Four, dated 8-10-2003.], that the money withdrawn has actually been utilized for the purpose for which it was intended. If the subscriber fails to furnish the requisite certificate, or if the amount withdrawn is utilized for the purpose other than that for which sanction was granted, the entire amount shall be redeposited forthwith into the General Provident Fund in lump-sum :Provided that before repayment of a withdrawal is enforced under this sub-rule, the subscriber shall be given an opportunity to explain in writing within 15 days of the receipt of the communication as to why the repayment should not be enforced and if the sanctioning authority is not satisfied with the explanation submitted by the subscriber the sanctioning authority shall by order in writing enforce the repayment in the manner prescribed in this sub-rule.] [Inserted by Notification No. G-25/9/98/C/IV, dated 2-9-1998.]
