Section 68B(1) in The Employees' Provident Funds Scheme, 1952
(1)The Commissioner, or where so authorised by the Commissioner, any officer subordinate to him, may on an application from a member in such form as may be prescribed and subject to the conditions prescribed in this paragraph sanction from the amount standing to the credit of the member in the Fund, a [Withdrawal]-(a)[ for purchasing a dwelling house/ flat, including a flat in a building owned jointly with others (outright or on hire purchase basis), or for constructing a dwelling house including the acquisition of a suitable site for the purpose from the Central Government, the State Government, a co-operative society, an institution, a trust, a local body or a Housing Finance Corporation (hereinafter referred to as the agency/ agencies); or [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).](b)for purchasing a dwelling site for the purpose of construction of a dwelling house or a ready-built dwelling house/ flat from any individual [* * *];(bb)[ for purchasing a dwelling house/ flat on ownership basis from a promoter governed by the provisions of any Flats or Apartments Ownership Act or by any other analogous or similar law of the Central Government or the State Government as may be in force in any State or area for the time being and who intends to construct or constructs a dwelling house or block of flats and the member is required to pay to the said promoter in advance for financing the said construction of the house/ flat: [Inserted by G.S.R. 421, dated 12.5.1988 (w.e.f. 21.5.1988).]Provided that the member has entered into an agreement with the promoter as may be required under the Flats or Apartments Ownership Act or any other analogous or similar law of the Central Government or State Government which may be in force in any State or any area and the said agreement is registered under the Indian Registration Act, 1908 (16 of 1908)]; or(c)[ for the construction of a dwelling house on a site owned by the member or the spouse of the member or jointly by the member and the spouse, or for completing/ continuing the construction of a dwelling house already commenced by the member or the spouse, on such site [or for purchase of a house/ flat in the joint name of the member and the spouse under clauses (a) and (b) above] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).].[Explanation I - In this paragraph, the expression, "co-operative society" means a society registered or deemed to be registered under the Co-operative Societies Act, 1912 (2 of 1912), or under any other law for the time being in force in any State relating to co-operative societies.[* * *] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).]
