Section 16C(2) in RSWC Employees General Provident Fund Regulations, 1990
(2)A subscriber who desires to withdraw any amount under clause (b) of Rule 16-A shall-(a)intimate the reason for the withdrawal to the Sr. Accounts Officer by letter;(b)make arrangements with the Sr. Accounts Officer for the withdrawal;(c)send to the Sr. Accounts Officer within such period as the Sr. Accounts Officer may require, receipts or certified copies of receipts in order to satisfy the Sr. Accounts Officer that the amount withdrawn was duly applied for the purposes specified in clause (b) of Rule 16-A.
