Section 17(1) in RSWC Employees General Provident Fund Regulations, 1990
(1)As the amount standing at the credit of a subscriber to the Fund is not payable under the rules of the Fund, until he quits the service or proceeds on leave preparatory to retirement, it will be against the spirit of rules to permit a Corporation employee to withdraw the entire accumulations in his General Provident Fund Account before he actually quits service.
