Section 14E(2) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(2)A member may be allowed non-refundable advance from his account in the fund for the treatment of a member of his family who has been hospitalised or required hospitalisation for one month or more.(a)for a major surgical operation, or(b)for the treatment of T.B., Leprosy, Paralysis or cancer provided that no such advance shall be granted to a member unless he has produced a certificate from a doctor of the hospital that the patient has been hospitalised or required hospitalisation for one month or more, or that a major surgical operation has become necessary.
