Section 68K(2) in The Employees' Provident Funds Scheme, 1952
(2)[ No advance under this paragraph shall be sanctioned to a member unless-(a)he has completed seven years' membership of the fund; and(b)the amount of [his own share of contributions][with interest thereon standing to his credit in the Fund is rupees one thousand or more.] [Substituted by G.S.R. 1103, dated 6.7.1976.]
