Section 16B(1) in The M.P. General Provident Fund Rules, 1955
(1)For the purposes mentioned in sub-clause (a) of Clause (A) of sub-rule (1) of Rule 16-A-(i)The amount of withdrawal should not exceed three months' pay or half the balance to the credit of the subscriber in the fund, whichever is less :[Provided that in special case such as admission to Medical and Technical courses, the sanctioning authority may sanction 75% of the balance standing to the credit of a subscriber or amount equal to admission fees and other fees, whichever is less.] [Inserted by Notification No. G. 25/6/2000/C/IV, dated 24-9-2001.](ii)[ the withdrawal will be permissible once in a year provided that it will not ordinarily by allowed before the expiry of one year from the date of the previous withdrawal.] [Substituted by Notification No. G-25-2-2000-C-IV, dated 25-2-2000 (w.e.f. 3-3-2000).](iii)No temporary [advance under Clause (c) of Rule 15 (1)] [Substituted by Notification No. G-25-31-95-C-IV, dated 1-3-1996.] shall be admissible in addition to the withdrawal under this rule.(iv)The officer concerned should satisfy the sanctioning authority within a period of six months from the date of drawing the money that it has been utilised for the purpose for which it was intended, otherwise the whole amount of withdrawal will be liable to recovery in one lump-sum. In cases where a portion of the money withdrawn is not likely to be spent within six months of the date of withdrawal and the officer contemplates making a further withdrawal during the following half year, he may by notifying in writing to the sanctioning authority before the expiry of the period of six months adjust the excess amount in the proposed withdrawal provided that such excess amount is not more than 10 per cent of the amount utilized and action to withdraw the further amount is taken within one month of the expiry of the six months' period, and if no further withdrawal is contemplated, the excess amount should be deposited forthwith in the provident fund; any amount withdrawn from the fund which is found to be in excess of that actually required by the officer for the purpose should be redeposited forthwith into the fund :[Provided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 Government is not satisfied with explanation or no explanation is submitted by the subscriber within the said period of fifteen days, it shall be ordered by the Government to enforce the repayment in the manner prescribed in this sub-rule.] [Inserted by Notification No. F.B. 9/1/87/R-II/IV, dated 31-3-1987.]The sanctioning authorities will satisfy themselves within six months of the withdrawal that the above conditions are fulfilled, and furnish a certificate to that effect to the Accounts Officer.
