Section 14 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
14. Advances from the Fund.
- A temporary advance may be granted to a subscriber from the amount standing to his credit in the Fund by the Chairman subject to the following conditions.(a)No advance shall be granted unless the Chairman is satisfied that the applicant's pecuniary circumstances justify it and that it will be expended on any of the following objects and not otherwise ;-(i)to pay expenses incurred in connection with the prolonged illness of the subscriber or a member of his family or any person actually dependent on him;(ii)to pay for the education of the subscriber or a member of his family;(iii)to pay obligatory expenses on scale appropriate to the subscriber's status in connection with marriages, funerals, or other ceremonies which, by his religion, it is incumbent on him to perform;(iv)to pay for the purchase of dwelling site or a dwelling house or for the construction of a dwelling house;(v)to pay for the purchase of a conveyance.(b)The Chairman shall record in writing the reasons for granting the advance.(c)An advance shall not ordinarily exceed three months emoluments and in no case exceed the amount of the subscriber's own subscription to the fund with interest thereon.(d)A second advance shall not, except for special reasons, be granted until at least twelve months after the final repayment of a previous advance (together with interest thereon) have relapsed.
