Section 17(4) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(4)Any sum withdrawn by the subscriber at any time for one or more of the purposes specified in rule 17(1) from the amount standing to his credit in the fund shall not ordinarily exceed one-half or the amount of subscription and interest thereon or six month's pay whichever is less. The sanctioning authority may for sufficient reasons to be recorded in writing however sanction the withdrawal of an amount in excess of this limit upto 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, (ii) status of the subscriber, (iii) the amount to his credit in the fund :Provided that, in the case of subscriber who has availed himself of an advance from any other source the sum withdrawn under this sub-rule together with the amount of advance taken from such source shall not exceed rupees one lakh or 80 times the monthly pay, whichever is less.
