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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3C) in The Public Provident Fund Scheme, 1968

(3C)[ A subscriber shall be allowed premature closure of his account or the account of a minor of whom he is the guardian, on a written application to the Accounts Office, on any of the following grounds namely:
(i)that the amount is required for the treatment of serious ailments or life threatening diseases of the account holder, spouse or dependent children or parents, on production of supporting documents from competent medical authority;
(ii)that the amount is required for higher education of the account holder or the minor account holder, on production of documents and fee bills in confirmation of admission in a recognised institute of higher education in India or abroad:
Provided that such premature closure shall be allowed only after the account has completed five financial years:Provided further that premature closure under this sub-paragraph shall be subject to deduction of such amount which shall be equivalent to one percent less interest on the interest rates as applicable from time to time in the table payable on the deposits held in the account from the date of opening of the account till the date of such premature closure, calculated in accordance with the sample calculation as shown in the table on next page:Calculation showing the interest payable to depositor
Year(1) Opening Balance(2) Assumed Fresh Deposit(3) Total Amount(4) Rate of Interest(5) 1% less on the applicable rate of interest(6) Interest accrued(7) Outstanding Balance(8)
2006-07 1000.00   1000.00 8.0 7.0 70.00 1070.00
2007-08 1070.00 500.00 1570.00 8.0 7.0 109.90 1679.90
2008-09 1679.90 500.00 2179.90 8.0 7.7 167.85 2347.75
2009-10 2347.75 700.00 3047.75 8.0 7.0 213.34 3261.09
2010-11 3261.09 600.00 3861.09 8.0 7.0 270.28 4131.37
2011-12 4131.37 1000.00 5131.37 8.6 7.6 389.98 5521.36
2012-13 5521.36 1200.00 6721.36 8.8 7.8 524.27 7245.62
2013-14 7245.62 1500.00 8745.62 8.7 7.7 673.41 9419.03
2014-15 9419.03 1500.00 10919.03 8.7 7.7 840.77 11759.80
2015-16 11759.80 1000.00 12759.80 8.7 7.7 982.50 13742.30
Total   9500.00         13742.30]
[Substituted by Notification No. G.S.R. 613(E), dated 18.6.2016.]