Section 19(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(b)The amount of subscriptions with interest thereon standing to the credit of a subscriber in the fund may be withdrawn to meet;(i)Payment towards an insurance policy;(ii)Purchase of a single payment insurance policy;(iii)Payment of a single premium or subscription to such a family pension fund as already approved or as may be approved by Government for purposes of the Contributory Provident Fund:
