Section 14E(4) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(4)No second advance under this Regulation shall be allowed within a period of three Years from the date of payment of advance previously sanctioned. Where the competent authority is not satisfied with a medical certificate furnished by the member under this Regulation, he may before granting an advance under this Regulation demand from the member another medical certificate to his satisfaction.
