(1A)The withdrawal for the purposes specified in clause (aa) and clause (c) of sub-rule (1) of rule 68, by an employee, whose pay does not exceed rupees five thousand per month, shall be subject to the following conditions, namely :-(a)the amount of withdrawal shall not exceed one-half of the employee's contributions to the fund with interest thereon;(b)the employee shall have completed seven years of service;(c)the amount of the employee's contributions to the fund with interest thereon is not less than rupees one thousand.
