Section 13(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(2)The amount of Provident Fund Deposited in the Personal Deposit Account shall be withdrawn under sub-rule (1) only in the following cases :-(i)For granting advances as provided under Rules 14.(ii)For making payments of premium towards Life Insurance Policies as provided under Rule 16.(iii)For making payment of amount standing at the credit of the subscriber as payable under rule 17, 18 and 20, and(iv)For any other purpose, as directed by the Government of time to time.]
