Section 9A(2) in The U.P. Basic Education Provident Fund Rules, 1975
(2)Whenever a subscriber is in a position to satisfy' the competent authority about the amount standing to his credit in the Fund with reference to his Provident Fund pass-book or the latest available statement of Provident Fund Account issued under sub-rule (16) together with the evidence of subsequent subscriptions, the competent authority may sanctioned withdrawal within the prescribed limit. In doing so, the competent authority shall take into account any withdrawal or advance already sanctioned in favour of the subscriber. The sanction for tire withdrawal must indicate the Provident Fund Account number and a copy thereof be endorsed to the Drawing and Disbursing Officer maintaining the Provident Fund pass-books as well as to the Accounts Officer.
