Section 16(1) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(1)A subscriber who has already drawn or may draw in future an advance under rule 12 for any of the purposes specified in clauses (a),(b) or (c) of sub-rule (1) of that rule, may convert by written request addressed to the Secretary, the balance outstanding against him in relation to that advance, into a final withdrawal on his satisfying the conditions laid down in rules 14 and 15.
