Section 15(1) in The M.P. General Provident Fund Rules, 1955
(1)A temporary advance, not exceeding three months' pay or half the amount at the credit of the subscriber may be granted to a subscriber [From the amount standing to the subscriber's credit in the Fund except the credit of the amount of arrears of pay] at the discretion of the sanctioning authority for any of the following purposes, namely(a)to pay expenses, including travelling expenses incurred in connection with the serious or prolonged illness of the applicant, any members of the applicant's family or any person actually dependent on the applicant;Note. - The expression "expenses incurred in connection with the serious or prolonged illness" also includes expenses incurred on the purchase of artificial teeth and hearing aids.(b)to pay expenses incurred in connection with the confinement of the applicant or applicant's spouse provided that the applicant does not have more than two living children;(c)to meet the cost of education, including travelling expenses, outside India of the applicant, any member of the applicant's family or any person actually dependent on the applicant;(d)to meet the cost of education, including travelling expenses, of the applicant, any member of the applicant's family or any person actually dependent on the applicant in a technical or a specialised course in India beyond the high school stage;(e)to pay obligatory expenses on a scale appropriate to the applicant's status, which by customary usage, the applicant has to incur in connection with a social or religious ceremony;(f)to make good the loss of Government money;(g)to meet expenses in connection with the defence of the subscriber in a criminal case;(h)to meet the cost of legal proceedings instituted by the applicant for vindicating the applicant's position in regard to any allegation made against the applicant in respect of any act done or purported to have been done by the applicant in the discharge or applicant's official duty, the advance in this case being available in addition to any advance admissible for the same purpose from any other Government source :Provided that the advance shall not be admissible to a subscriber who institutes legal proceeding in any Court of law either in respect of any matter unconnected with applicant's official duty or against Government in respect of any condition of service or penalty imposed on him;(i)to meet the cost of defence of the applicant when proceedings are initiated by a private party in a Court of law against the applicant in respect of matters connected with the applicant's official duties;(j)to pay the amount of Security Deposit which is required from a subscriber under Rule 282 of M.P. Financial Code Volume 1; and(k)to meet the cost of or to make advance payment toward the allotment of a plot, flat or house for residential purposes.
