Section 14(1) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(1)Subject to the conditions specified therein, withdrawals may be sanctioned by the Chief Accounts Officer, at any time-(A)After the completion of fifteen years of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever is earlier, from the amount standing to his credit in the Fund, for one or more of the following purpose, namely :-(a)meeting the cost of higher education, including where necessary, the travelling expenses of the subscriber or any child of the subscriber in the following cases, namely:-(I)for education outside India for academic, technical, Professional or vocational course beyond the High School stage; and(II)for any, medical, engineering or other technical or specials course in India beyond High School stage;(b)meeting the expenditure in connection with the betrothal or marriage of the subscriber or his sons or his daughters, and any other female relation actually dependent on him;(c)meeting the expenses in connection with the illness, including where necessary, the travelling expenses of the subscriber and members of his family or any person actually dependent on him;(d)meeting the cost of consumer durables such as Television, Video Cassette Recorder or Video Cassette Player, Washing Machines, Cooking Range, Geysers and Computers.(B)Any time during the service of a subscriber from the amount standing to his credit in the Fund for one or more of the following purposes, namely:-(a)building or acquiring a suitable house or ready-built flat for his residence including the cost of the site or any payment towards allotment of a plot or a flat by the Delhi Development Authority, State Housing Board or a House Building Society;(b)repaying an outstanding amount on account of loan expressly taken for building or acquiring a suitable house or ready-built flat for his residence;(c)purchasing a house site for building a house thereon for his residence or repaying any outstanding amount on account of loan expressly taken for this purpose;(d)reconstructing or making additions or alternations to a house or a flat already owned or acquired by a subscriber;(e)renovating, additions or alternations or upkeep of the ancestral house or a house built with the assistance or loan from the Board;(f)constructing a house on a site purchased under clause (c);(C)within twelve months before the date of subscriber's retirement on superannuation from the amount standing to the credit in the Fund, without linking to any purpose.(D)(a)Withdrawal for purpose of motor car, motor cycle, scooter etc:-An employee who has completed 15 years of service (including broken period of service if any) or who has less than 5 years to attain the age of superannuation may be permitted to make part-final withdrawals from their Provident Fund for purchasing a Motor car, motor cycle or scooter, etc., or for repaying the Government loan already taken by them for the purpose, subject to the following conditions:-(i)the officer's basic pay should be Rs.19530 per month or more in the case of purchase of motor car and Rs.8560 per month a or more in the case of motor cycle or scooter etc.(ii)the amount of withdrawal including the withdrawal for making deposit for booking the vehicle, if any, is limited to Rs.1,80,000 for purchase of motor car and Rs.30,000 for purchase of motor cycle or scooter etc. or the 50% of the amount at the credit on the date of application or the actual cost of the vehicle whichever is the least.(iii)the Secretary may allow, in special cases, an advance refundable in not more than 36 installments in the case of officers who may fall short of the minimum service of 15 years by a period of not more than 6 months. All other conditions shall not be relaxable.(iv)the officers who have been allowed advance according to (iii) above, may be permitted to convert the outstanding balance of the advance into final withdrawal after completion of 15 years of service.(v)such withdrawal shall be allowed only on one occasion.(b)Grant of final withdrawal for the extensive repairs or overhauling of motor cars- (A) An employee who has completed 28 years of service or who has less than 3 years to attain the age of superannuation, may be permitted to make final withdrawals from Provident Funds for the extensive repairs or overhauling of their motor cars subject to the following conditions:-(i)the officer's pay is Rs.19,530 or more;(ii)the amount of withdrawal is limited to Rs.10,000 or 1/3rd of the amount standing to the credit of the subscriber in the Provident Fund or the actual amount of repairing/overhauling, whichever is the less;(iii)not less than 5 years should have elapsed since the car was purchased by the officer concerned. In the case of second hand car, the initial date of purchase by the first purchaser shall be taken in,to account.(iv)such withdrawal shall be allowed only once in the service career of the subscriber.(c)Final withdrawal for making deposit for booking a car or motor cycle or scooter or moped etc.- An employee who has completed 15 years of service (including broken periods of service, if any), may be permitted to make a part final withdrawal from the Provident Funds for booking a motor car or motorcycle or scooter or moped etc. subject to the following conditions:-(i)the officer's basic pay is Rs.19530 per month or above for registration of motor car and basic pay of Rs.8560 per month or above in the case of motor cycle or scooter etc.,(ii)the amount of withdrawal is limited to Rs.22,000 in the case of car and Rs. 4000 in the case of motor cycle or scooter, etc., or the actual amount of booking of the car or motor cycle or scooter, etc whichever is less;(iii)the deposit receipt must be produced for verification by the concerned administrative authority within a period of one month from the date of drawal. Failure to do so would involve refund of the total amount of withdrawal;(iv)if the officer does not purchase a car or motor cycle or scooter, etc. or opts out of the scheme he should immediately deposit the amount of final withdrawal together with interest received thereon from the manufacturer or dealer in to the Provident Fund Account;(v)the Secretary may allow, in special cases, an advance refundable in not more than 36 installments in the case of officers who may fall short of the minimum service of 15 years by a period of not more than 6 months. All other conditions shall not be relaxable.(vi)the officers who have been allowed advance according to (f) above may be permitted to convert the outstanding amount of advance into final withdrawal after completion of 15 years of service;(vii)such withdrawal shall be allowed only on one occasion; and(viii)the amount of Rs.22,000 or Rs.4000, as the case may be, referred to above, shall be taken into account for determining the overall ceiling at present fixed for withdrawal from Provident Fund.Note 1.- A subscriber woo has availed himself of an advance under the scheme sponsored by the Board or Government for the grant of advance for house-building purpose, or has been allowed any assistance in this regard from any other source, shall be eligible for the grant of final withdrawal under sub-clause (a),(c),(d) and (f) of clause (B) for the purpose specified therein and also for the purpose of repayment of any loan taken under the aforesaid scheme subject the limit specified in the proviso to sub-rule (1)(b) of rule 15.If a subscriber has an ancestral house or built a house at a place other than the place of his with the assistance of loan taken from the Board he shall be eligible for the grant of a final withdrawal under sub-clause (a), (c) and (f) of clause (a),(c) and (f) of clause (B) for purchase of a house site or for construction of another house or for acquiring a ready built flat at the place of his duty.Note 2.- Withdrawal under sub-clauses (a), (d), (e) or (f) of clause (B) shall be sanctioned only after a subscriber has submitted a plan of the house to be constructed or of the additions or alternations to be made, duly approved by the Local Municipal Body of the area where the site or house is situated and only in cases where the plan is actually got to be approved.Note 3.- Withdrawal under sub-clause (a) or (d) of clause (B) shall also be allowed where the house-site or house is in the name of wife or husband provided she or he is the first nominee to receive Provident Fund money in the nomination made by the subscriber.Note 4.- Only one withdrawal shall be allowed for the same purpose under this rule. But marriage or education of different children or illness on different occasions or a further addition or alternation to a house or flat covered by a fresh plan duly approved by the Local Municipal Body of the area where the house or flat is situated shall not be treated as the same purpose. Withdrawal for meeting the cost of education of a child may be allowed on annual basis till the concerned child continues to pursue the technical or professional course. Second or subsequent withdrawal under sub-clause (a) or (f) of clause (B) for completion of the same house shall be allowed up to the limit laid down under rule 15(1).Note 5.- A withdrawal under this rule shall not be sanctioned if an advance under rule 12 is being sanctioned for the same purpose and at the same time.
