(2A)The withdrawal for the purpose specified in clause (d) of sub-rule (1) of rule 68, by any employee whose pay does not exceed rupees five thousand per month, shall be subject to the following conditions, namely:-(i)the amount of withdrawal shall not exceed-(a)the employee's basic wages and dearness allowance for thirty-six months; or(b)the actual cost of building the house or of purchasing the house or the site or the house and the site; or(c)the employee's contribution to the fund together with the specified percentage of the employer's contributions to that fund with interest thereon;whichever is less.Explanation. - For the purposes of sub-clause (c), "specified percentage" means-
