Section 18(2) in Rajasthan Government Servants' General Provident Fund Rules, 1997
(2)Withdrawal under sub-clauses (a), (d), (e) or (f) of Rule 18 shall be sanctioned only after a subscriber has submitted a plan and estimated cost of the house to be constructed or of the additions or alterations to be made, duly approved by the local municipal body of the area where the site or house is situated and only in cases where the plan is actually got to be approved.
