Section 16B(3) in The M.P. General Provident Fund Rules, 1955
(3)For the purpose specified in sub-clause (c) of Clause (A) of sub-rule (1) of Rule 16-A :-(i)Any sum withdrawn by a subscriber at any one time for the above purpose from the amount standing to his credit in the Fund shall not exceed one-half of such amount or six months' pay, whichever is less :[Provided that in cases of serious illness such as heart operation, treatment of cancer, kidney transplantation etc. the sanctioning authority may sanction equal to ten month's pay subject to sufficient balance amount standing to the credit of a subscriber.] [Inserted by Notification No. G. 25/6/2000/C/IV, dated 24-9-2001.](ii)[ A subscriber who has been permitted to withdraw money from the fund under sub-clause (c) of Clause (A) of sub-rule (1) of Rule 16-A of the said rules shall satisfy the sanctioning authority within a period of six months from the date of withdrawal that the money has been utilised for the purpose for which it was withdrawn, and if he fails to do so, the whole of the sum so withdrawn or so much thereof as has not been applied for the purpose for which it was withdrawn, shall forthwith be repaid in one lump-sum by the subscriber, to the fund, and in default of such payment, it shall be ordered by the sanctioning authority to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 as may be determined by the sanctioning authority : [Substituted by Notification No. F.B. 9/1/87/R-II/IV, dated 31-3-1987.]Provided that, before repayment of withdrawal is enforced under this sub-rule, the subscriber shall be given an opportunity to explain in writing and within fifteen days of the receipt of the communication as to why the repayment should not be enforced and if the sanctioning authority is not satisfied with the explanation or no explanation is submitted by the subscriber within the said period of fifteen days, it shall be ordered by the sanctioning authority to enforce the repayment in the manner prescribed in this sub-rule.](iii)No temporary [advance under Clause (a) of Rule 15 (1)] [Substituted by Notification No. G-25/31/95/C/IV, dated 1-3-1996.] shall be admissible in addition to the withdrawal under this rule.
