Section 41 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
41.
No member may be permitted to make a withdrawal of any part of the money for the time being standing to the credit of his/her account except for any of the purposes and within the limits as laid down in the second schedule to these rule except that withdrawals from the Provident Fund for going abroad should be only for reasons of education or health. Withdrawals by a member to meet the expenditure on house building will be allowed provided he/she has put in at least 15 years of service in the Board and attained the age of 50 years.Part-VII Miscellaneous
