Section 14D in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
14D. Advance from the fund in case of natural calamities.
(1)The PF Administrators may on an application from a member whose property, movable or immovable has been damaged by a calamity of exceptional nature viz. floods and earthquakes, authorise payment to him as non refundable advance from the Fund Account a sum of Rs. 5000/- or fifty percent of the amount standing at his credit in the fund including interest thereon to meet any unforeseen expenditure, whichever is less.(2)No advance under sub-paragraph (1) shall be paid unless :(i)The State Government has declared that the calamity has affected the general public in the area, and(ii)The member produces a certificate from his controlling officer to the effect that his property (movable or immovable) has been damaged as a result of the calamity.
