Section 16 in Rajasthan Government Servants' General Provident Fund Rules, 1997
16. Permanent withdrawal.
- Permanent withdrawal shall be allowed from the account only in the following cases:(a)After fifteen years of service (including broken periods of service, if any) or within ten years before the date of his retirement whichever is earlier to the extent and for specified purposes as mentioned in Rule 17.(b)Any time during the service of a subscriber to the extent mentioned in Rule 18 for housing purposes.(c)Within twelve months before the date of subscriber's retirement on superannuation without linking to any purpose upto 90% of the amount standing to the credit in the Fund:Provided that a withdrawal under this rule shall not be sanctioned if an advance under Rule 15 is being sanctioned for the same purpose and at the same time.
