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[Cites 0, Cited by 0] [Section 68BB(1)] [Section 68BB] [Entire Act]

Union of India - Subsection

Section 68BB(1)(a) in The Employees' Provident Funds Scheme, 1952

(a)The Commissioner or, where so authorised by the Commissioner, any officer subordinate to him, may, on an application from a member, sanction from the amount standing to the credit of the member in the Fund, [withdrawal][for the repayment, wholly or partly, of any outstanding principal and interest of a loan [obtained in the name of the member or spouse of the member or jointly by the member and spouse from a State Government, registered Co-operative Society, State Housing Board, Nationalised Banks, Public Financial Institutions] [Inserted by G.S.R. 507(E), dated 29.9.1981 (w.e.f. 5.9.1981).][, Municipal Corporation or a body similar to the Delhi Development Authority solely for the purposes specified in sub-paragraph (i) of paragraph 68-B.