Telecom Regulatory Authority Of India - Subsection
Section 25(6) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(6)(i)In case of withdrawal for upkeep of house, etc., withdrawal can be admitted subject to the condition that the subscriber submits a certificate to the effect that the items of work to be carried out by him do not require the approval of local or municipal authority; and(ii)Withdrawal is permissible in cases where the ancestral house has not been transferred in the name of the subscriber subject to production of proof by the subscriber that he or she is one of the inheritors or nominees to receive the share of the property;
