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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(11) in First Statutes of the University of Udaipur

(11)
(i)Withdrawal from the Provident Fund shall not be allowed until the retirement or termination of subscriber's service or death or insanity provided that a temporary withdrawal from the Fund out of his own subscription may be sanctioned by the Vice Chancellor or duly authorised officer as a special case to a subscriber in the following cases: -
(a)Illness of the applicant and such members of his family as are dependent on him for livelihood and maintenance.
(b)For going abroad for reasons of health of the applicant his wife/husband, children dependent on him/her.
(c)To pay obligatory expenses in connection with marriages, funerals or other ceremonies, which by virtue of the religion of the subscriber the applicant is required to perform.
(d)To meet the cost of his defence where the applicant is prosecuted by the University in a court of law in respect of any alleged official misconduct on his/her part.
(e)To pay arrears of Income-tax, Government dues and Degree passed by the Court on production of necessary demand notice or documents.
(f)To build or purchase a house for his residential purposes including the cost of plot of land or to repay any outstanding loan expressly taken for this purpose before the date of receipt of the application for withdrawal but not earlier than twelve months of the date, or to reconstruct or to make additions or alterations to a house already owned or purchased or acquired by him.
(g)For education of self and dependents for academic, technical, professional courses.
(h)For purchase of conveyances according to status of the subscriber.
(i)For any other expenses of urgent necessity to be decided by the Vice-Chancellor.
(ii)An advance shall not exceed the following ceiling limits:-
(a) When sanctioned for any of the objects mentioned insub-clauses (a), (c), (d), (e) and (i) of clause (1). Three months basic pay of the subscriber.
(b) When sanctioned for objects mentioned in sub-clauses (b),(f), (g), (h) of clause (1). Twelve months basic pay of the subscriber.
(iii)Recoveries towards the amount advanced shall be made in monthly installments not exceeding twenty four in respect of advance sanctioned for the objects mentioned in sub-clauses (a), (c), (d), (e), (g), and (i) of clause (1) and not exceeding 72 monthly installments in respect of advance sanctioned for any of the objects mentioned in sub-cLause (b), (f) and (h) of clause (1).
(iv)Recovery of advance shall be made from the salary of a subscriber and shall commerce on the first occasion, after the advance is made, on which the subscriber draws salary for a full month provided no recovery shall be made from a subscriber when he is on leave otherwise than on full salary.
(v)A second advance shall not be granted till the repayment in full of the previous advance.