Section 16B(4)(iv) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 16B(4)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(4)(iv) in The M.P. General Provident Fund Rules, 1955

(iv)A subscriber who has been permitted under sub-clauses (a), (b), (c), (d) and (f) of Rule 16-A (1) (B) and Rule 16-A (1) (C) to withdraw money from the amount standing to his credit in the fund shall not part with the possession of the house so built or acquired or house-site so purchased, by way of sale, mortgage, gift, exchange or lease for a term exceeding three years, without the previous permission of the sanctioning authority. He shall submit a declaration not later than the 31st day of December of every year to the effect that the house or, as the case may be, the house-site continues to be in his possession and shall, if so required produce before the sanctioning authority on or before the date specified by the authority in that behalf, the original sale deed and other documents on which Iris title to the property is based.

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State of Madhya Pradesh - Subsection

Section 16B(4)(iv) in The M.P. General Provident Fund Rules, 1955