Section 16B(2) in The M.P. General Provident Fund Rules, 1955
(2)For the purpose mentioned in sub-clause (b) of Clause (A) of sub-rule (1) of Rule 16-A :-(i)The amount of withdrawal will normally be limited to ten months' pay or one-half of the amount standing to the credit of the subscriber, in the fund, whichever is less.(ii)If two or more marriages are to be celebrated the amount admissible in respect of each marriage will be determined as if the withdrawals are sanctioned separately one after other.(iii)[ in special cases the sanctioning authority may relax the limit of Clause (i) above but not more than 75% of the balance standing in the credit of a subscriber for the marriage of first daughter. For the marriage of other daughters/sons the sanctioning authority may relax the limit of Clause (i) above but in no case more than fifteen months' pay or 75% of the balance standing to the credit of a subscriber, whichever is less, be sanctioned.] [Substituted by Notification No. G-25-2-2000-C-IV, dated 25-2-2000 (w.e.f. 3-3-2000).](iv)In respect of the same marriage either final withdrawal under Rule 16-A (1) or advance under Rule 15 may be drawn and not both.(v)The withdrawal may be allowed to the subscriber not earlier than three months preceding the month in which marriage actually takes place.(vi)The subscriber shall furnish a certificate to the sanctioning authority within the period of one month from the date of marriage, or if he is on leave from return of leave, that the money withdrawn has actually been utilized for the purpose for which it was intended. If the subscriber fails to furnish the requisite certificate, or if the amount withdrawn is utilized for the purpose other than that for which sanction was given, the entire amount shall be redeposited forthwith into the fund in one lump-sum :[Provided that, before repayment of a withdrawal is enforced under this sub-rule the subscriber shall be given an opportunity to explain in writing and within fifteen days of the receipt of the communication as to why the repayment should not be enforced, and if the sanctioning authority is not satisfied with the explanation or no explanation is submitted by the subscriber within the period of fifteen days it shall be ordered by the sanctioning authority to enforce the repayment in the manner prescribed in this sub-rule.] [Inserted by Notification No. G-25-31-95-C-IV, dated 1-3-1996.](vii)Any amount actually withdrawn from the fund which is found to be in excess of that actually utilized by the subscriber for the purpose shall be re-deposited forthwith into the fund.
