Section 16(2) in The General Provident Fund (U.P.) Rules, 1985
(2)Whenever a subscriber is in a position to satisfy the competent authority about the amount standing to his credit in the Fund with reference to his G.P.F. pass-book or the latest available statement of General Provident Fund Account issued by the Account Officer under Rule 27, together with the evidence of subscriptions, the competent authority may sanction withdrawal within the prescribed limit. In doing so, the competent authority shall take into account any withdrawal or advance already sanctioned in favour of the subscriber. The sanction for the withdrawal must indicate the General Provident Fund Account number and a copy thereof be endorsed to the drawing and disbursing officer maintaining the G.P.F. pass-book as well as to the Account Officer.
