Section 18 in Rajasthan Government Servants' General Provident Fund Rules, 1997
18. Permanent withdrawal for housing.
- Permanent withdrawal upto 75% of the amount standing to the credit of subscriber may be sanctioned for following purposes:-(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 flat by the Jaipur Development Authority, U.I.T., State Housing Board or Municipal Corporation/Municipality;(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 loam expressly taken for this purpose;(d)Reconstructing or making additions or alterations to a house or flat already owned or acquired by a subscriber:(e)Renovating, additions or alterations or to upkeep of the ancestral house or a house built with the assistance or loan from Government;(f)Constructing a house on a site purchased under clause (c).Notes: - (1) If a subscriber has an ancestral house, or built a house at a place other than the place of his. duty with the assistance of loan taken from the Government he shall be eligible for the grant of a final withdrawal under sub-clause (a), (c) and (0 of Rule 18 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.(2)Withdrawal under sub-clauses (a), (d), (e) or (f) of Rule 18 shall be sanctioned only after a subscriber has submitted a plan and estimated cost of the house to be constructed or of the additions or alterations 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.(3)The amount of withdrawal sanctioned under sub-clause (b) of Rule 18 shall not exceed ¾th of the balance on the 'date of application together with the amount of previous withdrawal under sub-clause (a), reduced by the amount of previous withdrawal. The formula to be followed is: ¾th of the balance as on date plus amount of previous withdrawal(s) for the house in question) minus the amount of the previous withdrawal(s).(4)Withdrawal under sub-clause (a) or (b) of Rule 18 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.(5)Only one withdrawal shall be allowed for the.same purpose under this rule but a further addition or alteration 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. Second or subsequent withdrawal under sub-clause (a) or (f) of Rule 18 for completion of the same house shall be allowed upto the limit laid down under Note 3.
