Section 68M in The Employees' Provident Funds Scheme, 1952
68M. [ Grant of advance to members affected by cut in the supply of electricity. [Inserted by G.S.R. 552, dated 10.5.1973 (w.e.f. 26.5.1973).]
- A member may be allowed a non-refundable advance from his account in the Fund, if there is a cut in the supply of electricity to a factory or establishment in which he is employed on the following conditions, namely:-(a)[ The advance may be granted only to a member whose total wages for any one month commencing from the month of January, 1973 were three-fourths or less than three-fourths of wages for a month.](b)[ The advance shall be restricted to the amount of wages for a month or [Rs. 300] [Inserted by G.S.R. 552, dated 10.5.1973 (w.e.f. 26.5.1973).][or the amount standing to the credit of the member in the fund as his own share of contribution with interest thereon, whichever is less. [Inserted by G.S.R. 552, dated 10.5.1973 (w.e.f. 26.5.1973).](c)No advance shall be paid unless the State Government certify that the cut in the supply of electricity was enforced in the area in which the factory or establishment is located and the employer certifies that the fall in the member's pay was due to cut in the supply of electricity.(d)Only one advance shall be admissible under this paragraph.Explanation - "Wages" means, for the purposes of this paragraph, basic wages and dearness allowance excluding lay-off compensation, if any.] [Substituted by G.S.R. 1103, dated 6.7.1976.]
