Section 19 in Rajasthan Government Servants' General Provident Fund Rules, 1997
19. Procedure for permanent withdrawal.
- (i) The account holder shall apply for permanent withdrawal upto the extent of his entitlement mentioned in Rule 16 or 17 or 18 as the case may be, by making application along with his pass book to the department in the form prescribed by the Director through his head of office.(ii)The Deputy/Assistant Director of the Department in the district of the posting of the account holder shall be authority competent to sanction permanent withdrawal.(iii)The department shall issue the sanction of permanent withdrawal in the sanction cum bill form prescribed by the Director. A copy of the sanction shall also be endorsed to the applicant.(iv)On the authority of the sanction given by the department, head of office concerned shall draw the amount by presenting the bill in duplicate to the treasury alongwith the pass book of the account holder.The authorised clerk of the department shall make the entry of the withdrawal in the pass book while passing the bill. The head of office concerned shall make the payment to the account holder along with pass book duly verified by him.
