Section 68B(7) in The Employees' Provident Funds Scheme, 1952
(7)An additional [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][up to twelve months' basic wages and dearness allowance or the member's own share of contributions with interest thereon, in the amount standing to his credit in the Fund, whichever is less, may be granted [* * *] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][in one instalment only, for additions, substantial alterations or improvements necessary to the dwelling house owned by the member or by the spouse or jointly by the member and the spouse:Provided that the [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][shall be admissible only after a period of five years from the date of completion of the dwelling house.[(7-A) A further [[withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][equivalent to the amount of difference between the amount of [withdrawal] [Inserted by G.S.R. 954, dated 22.8.1984 (w.e.f. 8.9.1984) and corrected by G.S.R. 287, dated 6.3.1985.][admissible to a member under sub-paragraph (2) above as on the date of fresh application and the amount of [withdrawal] [Inserted by G.S.R. 954, dated 22.8.1984 (w.e.f. 8.9.1984) and corrected by G.S.R. 287, dated 6.3.1985.][that was drawn by a member under this paragraph any time during 6 years preceding 3rd October, 1981, may be granted to such a member (i) who had availed of the earlier [withdrawal] [Inserted by G.S.R. 954, dated 22.8.1984 (w.e.f. 8.9.1984) and corrected by G.S.R. 287, dated 6.3.1985.][for purchase of a dwelling site and has now proposed to construct a dwelling house on the land so purchased or (ii) who had availed of the earlier [withdrawal] [Inserted by G.S.R. 954, dated 22.8.1984 (w.e.f. 8.9.1984) and corrected by G.S.R. 287, dated 6.3.1985.][for making initial payment towards the allotment/ purchase of a house/ flat from any agency as referred to in clause (a) of sub-paragraph (1) above and has now proposed to avail of an [withdrawal] [Inserted by G.S.R. 954, dated 22.8.1984 (w.e.f. 8.9.1984) and corrected by G.S.R. 287, dated 6.3.1985.][for completing the transaction to get the sole ownership of the house/ flat so purchased, or (iii) who had availed of the earlier [withdrawal] [Inserted by G.S.R. 954, dated 22.8.1984 (w.e.f. 8.9.1984) and corrected by G.S.R. 287, dated 6.3.1985.][for construction of a house but could not complete the construction in time due to lack of funds.] [Inserted by G.S.R. 954, dated 22.8.1984 (w.e.f. 8.9.1984) and corrected by G.S.R. 287, dated 6.3.1985.][Substituted by G.S.R. 81, dated 20.1.1993 (w.e.f. 6.2.1993).][(7-B) A further [withdrawal] [Substituted by G.S.R. 341, dated 9.7.1992 (w.e.f. 25.7.1992).][up to twelve months' basic wages and dearness allowance or member's own share of contribution with interest thereon in his account, whichever is the least, may be granted for addition, alteration, improvement or repair of the dwelling house owned by the member or by the spouse or jointly by the member and the spouse, after ten years of [withdrawal] [Substituted by G.S.R. 341, dated 9.7.1992 (w.e.f. 25.7.1992).][, under sub-paragraph (7).] [Substituted by G.S.R. 341, dated 9.7.1992 (w.e.f. 25.7.1992).][* * *] [Sub-paragraph (8) omitted by G.S.R. 79, dated 25.2.2000 (w.e.f. 4.3.2000).]
