Section 17 in Rajasthan Government Servants' General Provident Fund Rules, 1997
17. Permanent withdrawal for purposes other than housing.
(1)Permanent withdrawal upto 50% of the amount standing to the credit of the subscriber for the following purposes:(a)Meeting the cost of higher education, including where necessary, the travelling expenses of the subscriber or any child of the subscriber in the following cases, namely:-(i)For education outside India for academic, technical, professional or vocational course beyond the Secondary School stage: and(ii)For any medical, engineering or other technical or specialized course in India beyond the Secondary School stage, provided that the course of study is for not less than three years:(b)Meeting the expenses in connection with the illness including where necessary, the travelling expenses of the subscriber and members of his family and parents dependent on him/her.(c)Meeting the cost of purchases of Jeep/Motor Car/Motor Cycle, Scooter etc. subject to the condition that withdrawal for such purposes shall not be sanctioned for more than 75% of the cost of vehicle purchased.(d)Meeting the cost of purchases of consumer durable items like Refrigerator, Television, Air Conditioner, Washing Machine etc. subject to the condition that withdrawal for such purposes shall not be sanctioned for more than 75% of the cost of such equipment purchased.(2)Permanent withdrawal upto 75% of the amount standing to the credit of subscriber may be sanctioned for meeting the expenditure in connection with the betrothal/marriage of the subscriber or his/her sons or daughters.
