Section 13(4) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(4)Notwithstanding anything contained in sub-rules (1), (2) or (3) no amount shall be withdrawn for payment to a subscriber or his heir under the provisions of those sub-rules unless such payment can be made immediately; provided that if such payment can be made within one year if the amount at credit of the subscriber's Provident Fund Account is ten rupees or less, or within three years if such amount is more than ten rupees, the Trust shall withdraw such amount and credit it to the Trust Fund under the head XII - Unclassified, and no payment shall thereafter be made to the subscriber or his heirs except under the orders of the Deputy Commissioner.
