Section 68BC(2) in The Employees' Provident Funds Scheme, 1952
(2)The withdrawal or finance for the purchase of a dwelling house/ flat or a dwelling site or construction of a dwelling house, under sub-paragraph (1) and proviso thereunder, shall not be made to the member in any event and shall be made direct to the Government or Housing Agency concerned only, as the case may be, in one or more instalments, as may be authorised by the member.
