Telecom Regulatory Authority Of India - Subsection
Section 24(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)Subject to the conditions specified hereinafter, withdrawals may be sanctioned by the authorities competent to sanction an advance for special reasons under sub rule(2) of rule 21 at any time,-(A)after the completion of [fifteen] years of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever is earlier, or where there is an appointment for a fixed term on contract or otherwise, on completion of at least one year, from the amount of subscriptions and interest thereon standing to the credit of the subscriber in the Fund, for one or more of the following purposes, namely:-(a)meeting the cost of higher education, including where necessary, the travelling expenses of the subscriber or any child of the subscriber in the following cases, namely:-(i)for education outside India or academic, technical, professional or vocational course beyond the High School stage; and(ii)for any medical, engineering or other technical or specialized course in India beyond the High School stage;(b)meeting the expenditure in connection with the betrothal or marriage of the subscriber or his sons or his daughters, and any other female relation actually dependent on him;(c)meeting the expenses in connection with the illness, including where necessary, the travelling expenses, of the subscriber and members of his family or any person actually dependent on him;(d)meeting the cost of Consumer durables such as Television, Video Cassette Recorder, Video Cassette Player, Washing Machines, Cooking Range, Geysers and Computers, etc.(B)During the service of a subscriber from the amount of subscription and interest thereon standing to his credit in the Fund for one or more of the following purposes, namely:(a)building, or acquiring a suitable house or ready-built flat for his residence including the cost of the site or any payment towards allotment of a plot or flat by the Delhi Development Authority, State Housing Board or a House Building Co-operative Society;(b)repaying an outstanding amount on account of loan expressly taken for building or acquiring a suitable house or ready-built flat for his residence;(c)reconstructing or making additions or alterations to a house or a flat already owned or acquired by a subscriber;(d)renovating, additions or alterations or upkeep of an ancestral house at a place other than the place of duty or to a house built with the assistance of loan from Authority at a place other than the place of duty;(C)Within twelve months before the date of subscriber's retirement on superannuation from the amount of subscription and interest thereon standing to the credit in the Fund, without linking to any purpose.(D)Once during the course of a financial year, an amount equivalent to one year's subscription paid for by the subscriber towards any Group Insurance Scheme for the Authority employees on self-financing and contributory basis.Note 1: - Withdrawal under sub-clause (a), (c) or (d) of clause (B) shall be sanctioned only after a subscriber has submitted a plan of the house to be constructed or of the additions or alterations to be made, duly approved by the local municipal body of the area where the site or houses is situated and only in cases where the plan actually got to be approved.Note 2: - The amount of withdrawal sanctioned under sub-clause(b) of clause(B) shall not exceed 3/4th of the balance on date of application together with the amount of the previous withdrawal under sub-clause (a), reduced by the amount of previous withdrawal. The formula to be followed is : 3/4 of (the balance as on date plus amount of previous withdrawal(s) for the house in question) minus the amount of the previous withdrawal(s).Note 3: - Withdrawal under sub-clause(a) or (d) of clause (B) shall also be allowed where the house-site or house is in the name of wife or husband provided she or he is the first nominee to receive Provident Fund money in the nomination made by the subscriber.Note 4: - Only one withdrawal shall be allowed for the same purpose under this rule. But marriage or education of different children or illness on different occasion's or a further additional or alternation to a house or flat covered by a fresh plan duly approved by the local municipal body of the area where the house or flat is situated shall not be treated as the same purpose. Second or subsequent withdrawal under sub-clause (a) or (d) of clause (B) for completion of the same house shall be allowed up to the limit laid down under Note 2.Note 5: - A withdrawal under this rule shall not be sanctioned if an advance under rule 21 is being sanctioned for the same purpose and at the same time.
