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[Cites 0, Cited by 0] [Section 68B] [Entire Act]

Union of India - Subsection

Section 68B(9) in The Employees' Provident Funds Scheme, 1952

(9)
(a)If the [withdrawal] [Substituted by G.S.R. 954, dated 22.8.1984 (w.e.f. 8.9.1984).][granted under this paragraph exceeds the amount actually spent for the purpose for which it was sanctioned, the excess amount shall be refunded by the member to the Fund in one lumpsum within thirty days of the finalisation of the purchase, or the completion of the construction of, or necessary additions, alterations or improvements to a dwelling house, as the case may be. The amount so refunded shall be credited to the employer's share of contributions in the member's account in the Fund to the extent of [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][granted out of the said share and the balance, if any, shall be credited to the member's share of contributions in his account.
(b)In the event of the member not having been allotted a dwelling site/ dwelling house/ flat, or in the event of the cancellation of an allotment made to the member and of the refund of the amount by the agency, referred to in clause (a) of sub-paragraph (1) or in the event of the member not being able to acquire the dwelling site or to purchase the dwelling house/ flat from any individual or to construct the dwelling house, the member shall be liable to refund to the Fund in one lumpsum and in such manner as may be specified by the Commissioner, or where so authorised by the Commissioner, any officer subordinate to him, the amount of [withdrawal][remitted under this paragraph to him or, as the case may be, to the agency referred to in clause (a) of sub-paragraph (1). [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).]
The amount so refunded shall be credited to the employer's share of contributions in the member's account in the Fund, to the extent of [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][granted out of the said share, and the balance, if any, shall be credited to the member's own share of contributions in his account.