Telecom Regulatory Authority Of India - Subsection
Section 25(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)Any sum withdrawn by a subscriber at anyone time for one or more of the purposes specified in rule 24 from the amount standing to his credit in the Fund shall not ordinarily exceed one-half of the amount of subscriptions and interest thereon standing to the credit of the subscriber in the Fund or six months pay, whichever is less. The sanctioning authority may, however, sanction the withdrawal of an amount in excess of this limit up to 3/4th in the case of withdrawal under sub-clause (A) and 90 per cent in the case of withdrawal under clause(B) of sub-rule(1) of rule 24 of the amount of subscriptions and interest thereon standing to the credit of the subscriber in the Fund having due regard to:-(i)the object for which the withdrawal is being made;(ii)the status of the subscriber; and(iii)the amount of subscriptions and interest thereon standing to the credit of the subscriber in the Fund:Provided that in no case the maximum amount of withdrawal for purposes specified in clause (B) of sub-rule(1) of rule 24 shall exceed the maximum limit prescribed from time to time under rules 2 (a) and 3(b) of the Scheme of the Ministry of Urban Development and Poverty Alleviation for the grant of advances for house-building purposes:Provided further that in the case of subscriber who has availed himself of an advance under the Scheme of the Ministry of Urban Development and Poverty Alleviation for the grant of advances for house-building purposes, or has been allowed any assistance in this regard from any other Government source, the sum withdrawn under this sub-rule together with the amount of advance taken under the aforesaid Scheme or assistance taken from any other Government source shall not exceed the maximum limit prescribed from time to time under rule2 (a) and 3 (b) of the aforesaid Scheme:Provided also that the withdrawal admissible under clause (C) of sub-rule (1) of rule 24 shall not exceed 90 per cent of the amount of subscription and interest thereon standing to the credit of the subscriber in the fund.Note 1. - A withdrawal sanctioned to a subscriber under sub-clause (a) of clause (A) of sub-rule( 1) of rule 24; may be drawn in installments, the number of which shall not exceed four in a period of twelve calendar months counted from the date of sanction.Note 2. - In cases where a subscriber has to pay in installment for a site or a house or a flat purchased, or a house 0r flat constructed through the Delhi Development Authority or a State Housing Board or a House Building Cooperative Society,he shall be permitted to make a withdrawal as and when he is called upon to make a payment in any installment. Every such payment shall be treated as a payment for a separate purpose for the purposes of sub-rule (1) of rule 25.
