Section 14 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
14. Withdrawals from fund.
- No sum shall be allowed to be withdrawn from the Savings Bank Provident Fund Account except:-(a)For the purpose of investment or deposit under the provisions of sub-rule (i) of rule No. 15.(b)For the purpose of making an advance to a subscriber under the provisions of sub-rule (b) of (I and II) of rule No. 16.(c)When a subscriber account is to be closed on account of retirement or death or transfer or removal or resignation for Immediate payment to the subscriber or his heirs or to another local body, under the provision of rule No. 18.
