Section 77A(d) in U.P. Zila Panchayats Service Rules, 1970
(d)A non-refundable advance from the Provident Fund may be sanctioned to a servant of the [Zila Panchayat] who has put in at least twenty years of permanent service for the following purposes:(i)for the marriage of a daughter or son;(ii)for repairing or building a house;(iii)for higher education of the dependents ;
