Section 13 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
13. [ Withdrawal of the amount from the Personal Deposit Account. [Substituted by Notification No. Tax/F. 98 (Misc.) DLB/59, dated 17-1-1981, Published in Rajasthan Gazette, Part IV-C, dated 1-10-1981, page 294.]
- The amount deposited in the Personal Deposit Account by the Board may be withdrawn only by cheque supplied by the Treasury Officer/Sub-Treasury Officer. The Personal Deposit Account shall be operated in accordance with Rule 7 of the Rajasthan Municipalities (Accounts) Rules, 1963.(2)The amount of Provident Fund Deposited in the Personal Deposit Account shall be withdrawn under sub-rule (1) only in the following cases :-(i)For granting advances as provided under Rules 14.(ii)For making payments of premium towards Life Insurance Policies as provided under Rule 16.(iii)For making payment of amount standing at the credit of the subscriber as payable under rule 17, 18 and 20, and(iv)For any other purpose, as directed by the Government of time to time.]
