Section 8 in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
8. Withdrawals.
(1)No sum shall be withdrawn from the provident fund account with the Savings Bank except -(a)under the provisions of sub-rule (1) for the purpose of investment or placement ;(b)under the provisions of sub-rule (1) of rule 10 for the purpose of making an advance to a subscriber ; or(c)under the provisions of rule 13 when a subscriber's account is to be closed for payment to the subscriber or his heirs.(2)Whenever a sum is withdrawn from the provident fund account with the saving bank such sum shall forthwith be credited to the Trust Fund under the head [XIV] [See Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment (1)/77, dated 28.4.1977.] - Suspense Accounts Deposits" The payment shall be made therefrom for the purpose for which the sum was withdrawn by means of a separate cheque on a contingent bill and such payment shall be debited to be head "XVIII - Suspense Accounts Refunds'; Provided that if any portion of a sum withdrawn is to remain credited to the Trust Fund under the provisions of any rule, such portion of such sum shall be credited by book transfer under the head XII -Unclassified -a corresponding debt being shown under the head XVIII - Suspense Accounts- Refunds.
