Section 19 in State Bank of India Employees Provident Fund Regulations, 2015
19. Documentary Evidence.
- A member who has been permitted under clause (a) or clause (e) of regulation 16 to withdraw money from the Fund shall satisfy the trustees, if called upon to do so, by the production of tax receipts, title deeds or documents that the house remains in his sole ownership and that he has not parted with the possession thereof, by way of sale, mortgage, gift, or lease for a term exceeding three years without the previous permission of the trustees.
