Section 17(2) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(2)The withdrawals shall be permissible,-(a)In cases falling under clauses (a), (c), (d) or (e) of sub-rule (1)(A) is not less than two and not more than four equal instalments each one to be sanctioned separately after verifying the progress of construction of work :Provided that, for purchasing a house including the cost of site or for purchasing on ownership basis, any flat which is ready for occupation at the time of withdrawal or for repaying any outstanding amount on account of loan expressly taken for any of the said purposes; the amount of withdrawal shall be paid in one instalment at the request of the subscriber.(b)In cases falling under clause (B) of sub-rule (1) in suitable instalments to be specified by the subscriber, each one to be sanctioned separately after verifying that the earlier one was fully utilised for the purpose for which it was sanctioned.Note. - A refundable advance drawn for the same purpose shall be deemed as a final withdrawal for the purpose of this clause.(c)In cases falling under sub-clause (c) of clause (b) of sub-rule (1) not earlier than three months from the month in which the marriage actually is to take place.(d)In cases falling under sub-clause (c) of clause (b) of sub-rule (1) once in a year.
