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State of Odisha - Section
Section 14A in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
14A. [ [Substituted vide Orissa Gazette Extraordinary No.543, dated 23.4.1990.]
"A final withdrawal of the Provident Fund by the subscriber may be made while he is in service after completing 20 years of service (including broken period if any) or within 10 years of retirement or superannuation whichever is earlier, for the purpose and to the extent specified below.| Sl. No. | Purpose | Limit |
| 1. | Higher Education of Children | ½ the balance of the subscriber's contribution |
| 2. | Marriage ceremony of daughter | 6 month's pay or ½ the balance of the subscriber'scontribution, whichever is less. In special case 10 month's payof the subscriber. |
| 3. | Marriage ceremony of son | 3 months' pay or half the balance of the subscriber'scontribution, whichever is less. In special case 6 months pay ofthe subscriber. |
| 4. | To purchase or construct house | 12 months' pay or half the balance of the subscriber'scontribution whichever is less. |
| 5. | Repayment of outstanding amount on account of loans expresslytaken for the purpose of building | 12 months pay or half the balance of the subscriber'scontribution or Rs.10,000 whichever is less. |
| 6. | Purchase of house sites for construction of houses thereon. | ¼th the balance of the subscriber's contribution or actualcost of site whichever is less. |
| 7. | Addition and alterations of house | 12 months pay or half the balance of the subscriber'scontribution or Rs. 10,000 whichever is less. |