Section 43(1)(c) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

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State of Chattisgarh - Subsection

Section 43(1)(c) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(c)The part final withdrawal shall also be admissible for purposes mentioned under items (a) and (b) above after completion of 20 years of services. The amount of withdrawal shall not exceed three months' pay or half of the balance, whichever is less, and will be permissible every six months i.e. twice in any financial year provided that it will not ordinarily be allowed before the expiry of six months from the date of previous withdrawal;

(iv)to pay obligatory expenses in a scale appropriate to the subscriber's status to which by customary usage the applicant has to incur in connection with the marriage, funeral or any ceremony relating to any person referred to in sub-clause (i);

(v)to meet the expenditure on building repairs, remodelling or purchase of a house and/or a site for a house provided that such house or site shall not be encumbered or alienated in any manner without prior permission from Vishwavidyalaya or the sanctioning authority :

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State of Chattisgarh - Subsection

Section 43(1)(c) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987