Section 17(2) in The General Provident Fund (U.P.) Rules, 1985
(2)A subscriber who has been permitted to withdraw money from the Fund under Rule 16 shall satisfy is the sanctioning authority within a reasonable period as may be specified by that authority that the money has been utilised for the purpose for which it was withdrawn, and if he fails to do so the whole of the sum so withdrawn or so much thereof as has not been utilised for the purpose for which it was withdrawn, shall forthwith be repaid in lump sum by the subscriber to the Fund and in default of such payment it shall be ordered by the sanctioning authority to be recovered from his emoluments either in lump sum or in such number of monthly instalment, as may be determined.Note 1. - The withdrawal for marriage shall be utilised within three months.Note 2. - The construction of the house shall be commenced within six months of withdrawal of money and should be completed within a period of one year from the date of commencement of construction. If, however, the house is to be purchased or redeemed or a private loan previously raised for the purpose has to be repaid, this should be done within three months of the withdrawal.Note 3. - The house-site shall be purchased within a period of one month of the withdrawal, or the withdrawal of the first instalment, as the case may be. In fulfilment of this condition, the sanctioning authority may require the production of receipts issued by the seller, the house building society, etc., in token of the amount of the withdrawal or the withdrawal of any instalment, as the case may be, having been utilised for making payment towards purchase of the site.Explanation. - The actual expenditure incurred in connection with sale or transfer deed may be reckoned as part of the cost of the house or the house site.Note 4. - The withdrawal for an insurance policy shall be utilised by the date on which premium was due to be paid and the subscriber shall be required to produce attested or photostat copy of the receipt issued by the Life Insurance Corporation failing which no further withdrawal for this purpose shall be permitted.
