Telecom Regulatory Authority Of India - Subsection
Section 25(6)(i) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(i)In case of withdrawal for upkeep of house, etc., withdrawal can be admitted subject to the condition that the subscriber submits a certificate to the effect that the items of work to be carried out by him do not require the approval of local or municipal authority; and