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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3)(c) in The General Provident Fund (Central Service) Rules, 1960

(c)If, at any time before his retirement, the subscriber parts with the possession of the house or house-site without obtaining the previous permission of the President, he shall forthwith repay the sum so withdrawn by him in a lump sum to the Fund, and in default of such repayment, the sanctioning authority shall, after giving the subscriber a reasonable opportunity of making a representation in the matter, cause the said sum to be recovered from the emoluments of the subscriber either in a lump sum or in such number of monthly instalments, as may be determined by it.