Section 17(3) in State Bank of India Employees Provident Fund Regulations, 2015
(3)A member who has been permitted to withdraw money from the Fund under clause (b) of regulation 16, shall satisfy the trustees within a period of six months from the date of withdrawal that the money has been utilised for the purpose for which it was withdrawn:Provided that where a portion of the money withdrawn is not likely to be spent within the said period and the member desires to withdraw any further sum of money from the Fund during the period of six months immediately following the said period, he shall so fix the amount purposed to be withdrawn during the period of six months immediately following the said period as to take into account this excess amount and submit an application in writing to the trustees in that behalf within one month of the expiry of the said period:Provided further that such excess amount shall not exceed 10% of the amount utilised.C. Any sum withdrawn by a member under clause (c) of regulation 16 shall not exceed -
