Section 17(3) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(3)(a)The construction of a house shall be commenced within six months of withdrawal of the amount and shall be completed within a period of one year from the date of commencement of construction. In the case of withdrawal for purchase of a ready built house, an undisputed title to the house and the land shall be secured within three months of the withdrawal.(iii)Receipt will have to be produced regarding deposit within a month otherwise amount will have to be returned.(iv)As a special case, the Secretary of the H. & S. A. Department may sanction refundable advance to that officer who has not more than six months for completing his 15 years service. The refundable advance may be recovered by 36 maximum instalments.(v)The officer who has been sanctioned refundable advance and he after completing 15 years service can transfer this from refundable to final withdrawal.(vi)Under this scheme final withdrawal is permissible only for once.(b)The purchase of a house site under clause (b) of sub-rule (1) shall be made with a period of one month of the withdrawal, or the withdrawal of the first instalment, as the case may be.(c)The house or flat proposed to be purchased or constructed from the amount withdrawn as aforesaid shall be situated at the place of duty of the subscriber or at his intended place of residence after retirement.(d)Withdrawal shall be permissible for building, acquisition or redemption of one house only, and in these cases only where the subscriber does not already own a house at the place referred to in clause (c) of this sub-rule.
