Section 68B(4) in The Employees' Provident Funds Scheme, 1952
(4)Subject to the limitation prescribed in sub-paragraph (2)-(a)where the [withdrawal][is for the purchase of a dwelling house/ flat or a dwelling site from an agency referred to in clause (a) of sub-paragraph (1), the payment of [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][shall not be made to the member but shall be made direct to the agency in one or more instalments, as may be authorised by the member; [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).](b)where the [withdrawal] [is for the construction of a dwelling house, it may be sanctioned in such number of instalments as the Commissioner or where so authorised by the Commissioner, any officer, subordinate to him, thinks fit; [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][* * *](d)[ where the withdrawal is for purchasing a dwelling house/ flat on ownership basis from a promoter as referred to in clause (bb) of sub-paragraph (1), the payment of withdrawal shall be made to the member in one or more instalments as may be required to be paid by the said promoter and as authorised by the member. [Inserted by G.S.R. 421, dated 12.5.1988 (w.e.f. 21.5.1988).]Explanation - "Promoter" includes a person who constructs or causes to be constructed a block or building of flats or apartments for the purpose of selling some or all of them to other persons or to a company, co-operative society or other association of persons and his assignees and where the person who builds and the person who sells are different persons the term "promoter" includes both.] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).]
