Section 14(7) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(7)(a)An additional withdrawal upto twelve month's basic pay or the members own share of contribution with interest thereon, in the amount standing to his credit in the fund whichever is less, may be granted once and in one instalment only, for additions, Substitutedtantial alterations or improvements necessary to the dwelling house owned by the member or by the spouse or jointly by the member and the spouseProvided that the withdrawal shall be admissible only after a period of Five Years from the date of completion of the dwelling house.
