Section 16C in The M.P. General Provident Fund Rules, 1955
16C. [ Conversion of an advance into a withdrawal. [Inserted by Notification No. 2588-IV-R/71, dated 6-12-1971 and-No. 1060-R-1892-IV-R-II/72, dated 24-5-1972.]
- Subject to eligibility for part final withdrawal a subscriber who has already drawn or may draw in future an advance for any purpose [specified in Clauses (a), (b), (c), (d), (e) and (k) of sub-rule (1) of Rule 15] [Inserted by Notification No. F. 5-5-2002-C-IV, dated 25-1-2003 (w.e.f. 31-1-2003).] may convert at his discretion by written request addressed to the Accounts Officer through the sanctioning authority, the balance outstanding against it into a final withdrawal on his satisfying the conditions laid down in Rules 16-A and 16-B.]
