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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3)(a) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(a)The construction of a house shall be commenced within six months of withdrawal of the amount and shall be completed within a period of one year from the date of commencement of construction. In the case of withdrawal for purchase of a ready built house, an undisputed title to the house and the land shall be secured within three months of the withdrawal.
(iii)Receipt will have to be produced regarding deposit within a month otherwise amount will have to be returned.
(iv)As a special case, the Secretary of the H. & S. A. Department may sanction refundable advance to that officer who has not more than six months for completing his 15 years service. The refundable advance may be recovered by 36 maximum instalments.
(v)The officer who has been sanctioned refundable advance and he after completing 15 years service can transfer this from refundable to final withdrawal.
(vi)Under this scheme final withdrawal is permissible only for once.