Section 12(1) in The Orissa Contributory Provident Fund Rules, 1938
(1)A temporary advance may be granted to a subscriber from the amount standing to his credit in the Fund at the discretion of the authority specified in Sub-rule (2), subject to the following conditions :(a)to pay obligatory expenses on a scale appropriate to the applicants states which by Customary usage the applicants has to incur in connection with marriages, funerals or other ceremonies of persons actually dependent on him;(b)that authority, shall record in writing its reasons for granting the advance; and(c)the advance shall not, save in exceptional cases, for reasons to be recorded in writing by that authority, exceed three months, pay; and shall, in no case, exceed the amount of subscription and interest thereon standing to the credit of the subscriber in the Fund at the time when the advance is granted :Provided that if the reason is of a confidential nature it may be communicated to the Accounts Officer personally and or confidentially -
