Section 17(1) in The General Provident Fund (U.P.) Rules, 1985
(1)(a)Any sum withdrawn by a subscriber at any one time for one or more of the purposes specified in clauses (a), (c), (d) or (e) of Sub-rule (1) of Rule 16 from the amount standing to his credit in the Fund shall not ordinarily exceed one-half of such amount or six months' pay, whichever is less. In special cases the sanctioning authority may, however, sanction the withdrawal of an amount in excess of this limit up to ¾ th of the balance at his credit in the Fund having due regard to (i) the object for which the withdrawal is being made, and (ii) the amount to his credit in the Fund :Provided that in no case the amount of withdrawal for purposes specified in sub-clauses (d) and (e) of clause (C) of sub-rule (1) of Rule 16 shall exceed Rs. 25,000.Note 1. - In the case of construction of a house, if the amount of withdrawal exceeds Rs. 40,000 it will ordinarily be permitted to be drawn in two instalments. However, if the subscriber applies for the entire amount of withdrawal to be released in one instalment and the sanctioning authority is satisfied with the justification given therefore, the entire amount may be released accordingly. The sanction will be issued for the entire amount of withdrawal and if it is to be drawn in instalments, the number thereof will be specified in the sanctioning order.Note 2. - For outright purchase of a site, house or flat, or for the repayment of a loan taken for the purpose, the withdrawal may be allowed in one instalment. In cases where a subscriber has to pay in instalments for a site or a house or flat purchased, or a house or flat constructed under scheme, including a Self-Financing Scheme, of a Development Authority, Housing Board, Local Body or House Building Co-operative, Society, he shall be permitted to make a withdrawal as and when he is called upon to make a payment of any instalment. Every such payment shall be treated as a payment for a separate purpose for the purpose of sub-rule (1) of Rule 16.(b)The amount of withdrawal for the purposes specified in sub-clause (i) of clause (B) of sub-rule (1) of Rule 16 shall be limited to Rs 50,000 or one-half of the amount standing to the credit of the subscriber in the Fund or the actual price of the motor car, motor cycle or scooter (including moped), as the case may be, whichever is less.(c)The amount of withdrawal for the purposes specified in sub-clause (ii) of clause (B) of sub-rule (1) of Rule 16 shall be limited to Rs, 5,000 or one-half of the amount standing to the credit of the subscriber in the Fund or the actual amount of repairing or overhauling, whichever is the less.
