Section 14(5) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(5)Where a withdrawal is sanctioned for the construction of a dwelling house, the construction shall commence within six months of the withdrawal of the First instalment and shall be completed within twelve months of withdrawal of the final instalment. Where the withdrawal is sanctioned for the purchase of a dwelling house/flat or for the acquisition of a dwelling site, the purchase or acquisition as the case may be, shall be completed within six months of the withdrawal of the amount:Provided that this provision shall not be applicable in case of purchase of a dwelling house/flat on hire purchase basis and in case on behalf of its members with a view to their allotment to the members.
