Section 18(5) in Rajasthan Government Servants' General Provident Fund Rules, 1997
(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.
