Section 16B(3)(ii) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 16B(3)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(3)(ii) in The M.P. General Provident Fund Rules, 1955

(ii)[ A subscriber who has been permitted to withdraw money from the fund under sub-clause (c) of Clause (A) of sub-rule (1) of Rule 16-A of the said rules shall satisfy the sanctioning authority within a period of six months from the date of withdrawal that the money has been utilised for the purpose for which it was withdrawn, and if he fails to do so, the whole of the sum so withdrawn or so much thereof as has not been applied for the purpose for which it was withdrawn, shall forthwith be repaid in one lump-sum by the subscriber, to the fund, and in default of such payment, it shall be ordered by the sanctioning authority to be recovered from his emoluments either as may be determined by the sanctioning authority : [Substituted by Notification No. F.B. 9/1/87/R-II/IV, dated 31-3-1987.]

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State of Madhya Pradesh - Subsection

Section 16B(3)(ii) in The M.P. General Provident Fund Rules, 1955