Section 16 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
16. Conversion of an advance into withdrawal.
(1)A subscriber who has already drawn or may draw in future an advance under rule 12 for any of the purposes specified in clauses (a),(b) or (c) of sub-rule (1) of that rule, may convert by written request addressed to the Secretary, the balance outstanding against him in relation to that advance, into a final withdrawal on his satisfying the conditions laid down in rules 14 and 15.(2)For the purposes of this rule in calculating the amount that may be allowed to be withdrawn by a subscriber under sub-rule (1) of rule 15, the amount standing to the credit of the subscriber in the account at the time of conversion plus the outstanding amount of advance shall be taken as the balance. Each withdrawal shall be treated as a separate one and the same principle shall apply in the event of more than one conversion.
