Section 33(12) in First Statutes of the Jai Narayan Vyas University Jodhpur
(12)Final withdrawals from P.F. amount (non-refundable) may be sanctioned by the Vice-Chancellor to a subscriber at any time after completion of ten years of service by the subscriber or when the employee is due to retire on account of superannuation within 10 years. The amount shall be paid out of the amount standing at the credit of the subscriber to the extent of 12 months pay or balance of his own contribution, whichever is less. Such withdrawals are, however, admissible under the following two considerations:(i)Building or acquiring a suitable house for his residence (including the cost of site), or(ii)Meeting the expenditure in connection with the marriage of the subscriber's daughter.Note. - (1) The outstanding balance of the amount of advance taken for the purpose specified at (i) and (ii) above may be converted into non-refundable withdrawal at the request of the subscriber.
