Section 16(2) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(2)For the purposes of this rule in calculating the amount that may be allowed to be withdrawn by a subscriber under sub-rule (1) of rule 15, the amount standing to the credit of the subscriber in the account at the time of conversion plus the outstanding amount of advance shall be taken as the balance. Each withdrawal shall be treated as a separate one and the same principle shall apply in the event of more than one conversion.
