Section 21(2) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(2)A subscriber who desires to withdraw any amount under clause (b) of rule 19 shall -(a)intimate the reason for the withdrawal to the Account Officer by letter;(b)make arrangements with the Accounts Officer for the withdrawal;(c)send to the Accounts Officer within such period as the accounts officer may require receipts or certified copies of receipts in order to satisfy the Accounts Officer that the amount withdrawn was duly applied for purposes specified in clause (b) of rule 19.
