Section 17(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)(A)Subject to the provisions of this rule, final withdrawals maybe sanctioned by the Appropriate Authority specified in the Fifth Schedule at any time after the completion of fifteen years of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation whichever is earlier, from the amount standing to his credit in the fund, for one or more of the following proposes:-(a)(i)building or (ii) purchasing a suitable house for his residence, including the cost of the site, or (iii) repaying any outstanding amount on account of the loans expressly taken for this purpose, (iv) reconstructing or making additions or alterations to a house already owned or acquired by a subscriber;Note. - Withdrawal under this sub-clause shall also be allowed where the house site or house is in the name of wife or husband provided she or he is the first nominee to receive the fund money in the nomination made by the subscriber.(b)for purchasing a house site or repaying any outstanding amount on account of loan expressly taken for this purpose;(c)for constructing a house on a site purchased by utilising the sum withdrawn under clause (b);(d)for constructing or purchasing a flat on ownership basis in a building owned either by a co-operative society or by the Authority, or City and Industrial Development Corporation of Maharashtra Limited;(e)for purchasing a flat on hire-purchase basis in a building constructed either by a cooperative society or the Authority or City and Industrial Development Corporation of Maharashtra Limited;(f)for repaying any loan taken under the Low Income Group Housing Scheme sponsored by the Government of India;(g)for acquiring a farm land or business premises or both within six months before the date of subscriber's retirement;(B)Subject to the provision of this rule, final withdrawals may be sanctioned by the Appropriate Authority specified in the Fifth Schedule at any time after the completion of twenty years of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation whichever is earlier, from the amount standing to his credit in the fund, for one or more of the following purposes:-(a)for meeting the cost of higher education including where necessary the travelling expenses of the subscriber or any child of the subscriber in the following cases, namely:-(i)for education outside India for academic, technical, professional or vocational course beyond the High School stage, and(ii)for any medical, engineering or other technical or specialised course in India beyond High School stage;(b)for meeting expenditure in connecting with the betrothal or marriage of the subscriber or his sons or daughters or any under female relation actually dependent on him;(c)for meeting expenses in connection with an illness including where necessary the travelling expenses of the subscriber and members of his family or any person actually dependent on him.(C)Subject to the provision of this rule, final withdrawals may be sanctioned by the Appropriate Authority specified in the Fifth Schedule at any time after the completion of twenty-five years of service (including broken period or who have less than five years to attain the age of superannuation from the amount standing to his credit in the fund for purchasing a motor car for the purpose, subject to the following conditions:-(i)the officer's pay is Rs. 1,000.00 or more.(ii)the amount of withdrawal is limited to Rs. 16,000 or one-third of the amount of subscription with interest thereon standing to the credit of the subscriber in the C. P. F. or the actual price of the car, whichever the least. The sanctioning authority may, however, sanction the withdrawal of an amount in excess of this limit upto one half of the balance at subscriber's credit in the fund account, if considered necessary as a special case.(D)Final withdrawal for paying deposit for registering the name for the purchase of Motor Car/Motor Cycle/Scooter/Moped etc., subject to the following conditions:-(i)The officer's basic monthly pay should be Rs. 1,500 or above for registering the name for the purchase of motor car. For purchasing motor bike, scooter, etc., the officer's monthly basic pay should be Rs. 500 or above. (Here basic pay means pay as defined in Maharashtra Civil Services Rules, 1981. It excludes special pay, dearness pay and other increments or similar type of pay but it will include professional allowance).(ii)The money amounting to Rs. 10,000 for motor car or Rs. 500 for motor cycle etc., or the half of the amount in the subscriber's account or the exact amount required for registering the name for purchase of motor car/motor bike etc., whichever is less can be withdrawn.
