Section 15(2) in Rajasthan Government Servants' General Provident Fund Rules, 1997
(2)Procedure for sanctioning temporary withdrawal:(a)The account holder shall apply to his head of office for temporary withdrawal in the form prescribed by the Director. He shall enclose the pass book duly completed by the Drawing and Disbursing Officer and verified by Department along with application.(b)The Head of Office shall issue sanction in four copies in the sanction cum bill form prescribed by the Director and send the same to the concerned Treasury along with the pass book for passing the bill.(c)The authorised clerk of the department in the treasury shall examine the bill and the pass book, he shall pass the bill and make the entry of withdrawal in the pass book. He shall retain one copy of sanction cum bill for use in the department.Note: - In case of temporary withdrawal by Head of office himself the sanction in (b) above can be issued by his next higher authority or the Deputy/Assistant Director of concerned district.No advance shall be granted to any subscriber before repayment of last instalment of previous advance.
