Section 14A in The Orissa Contributory Provident Fund Rules, 1938
14A. [ [Substituted by F.D.No. 37784, dated 9.10.1974.]
The authority of the Accountant General for drawing funds required for withdrawal shall not be necessary.Note. - Whenever the applicant for a withdrawal is in a position to satisfy the competent authority about the amount standing to his credit in the C.P.F. Account with reference to the latest available statement of Provident Fund account together with evidence of subsequent subscriptions, the competent authority may itself sanction withdrawal within the prescribed limits, as in the case of a refundable advance out of the subscribers subscriptions and interest thereon in the Fund. In doing so, the competent authority will take in to account any withdrawal or refundable advances already sanctioned by it in favour of the subscriber. Where, however, the applicant is not in a position to satisfy the competent authority about the amount standing to his credit or where there is any doubt about the admissibility of the withdrawal applied for a reference might be made to the Accountant-General concerned for ascertaining the amount at his credit with a view to enabling the competent authority to determine the admissibility of the amount of the withdrawal. The sanction for the withdrawal should prominently indicate the Contributory Provident Fund account No. and a copy thereof should invariably be endorsed to the Accountant-General, Orissa. The Sanctioning authority shall be responsible to ensure that an acknowledgment is obtained from the Accountant-General that the sanction for withdrawal has been noted in the withdrawal is sanctioned is in excess of the amount to the credit of the subscriber or otherwise inadmissible the subscriber shall be required to refund the excess withdrawal or the amount withdrawn in full as the case may be.]
