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Union of India - Section

Section 68J in The Employees' Provident Funds Scheme, 1952

68J. [ Advance from the Fund for illness in certain cases. [Added by G.S.R. 126, dated 16.1.1964.]

(1)A member may be allowed non-refundable advance from his account in the Fund in cases of-
(a)hospitalisation lasting for one month or more, or
(b)major surgical operation in a hospital, or
(c)suffering from T.B., leprosy, [paralysis, cancer, mental derangement or heart ailment][and having been granted leave by his employer for treatment of the said illness. [Added by G.S.R. 126, dated 16.1.1964.]
[* * *]
(2)[The advance shall be granted if-(a) the employer certifies that the Employees' State Insurance Scheme facility and benefits thereunder are not actually available to the member or the member produces a certificate from the Employees' State Insurance Corporation to the effect that he has ceased to be eligible for cash benefits under the Employees' State Insurance Scheme; and(b) a doctor of the hospital certifies that a surgical operation or, as the case may be, hospitalisation for one month or more had or has become necessary[or a registered medical practitioner, or in the case of a mental derangement or heart ailment, a specialist certifies that the member is suffering from T.B., leprosy, paralysis, cancer, mental derangement or heart ailment.][Substituted by G.S.R. 48, dated 23.12.1968.]
[* * *] [Proviso omitted by G.S.R. 1858, dated 30.11.1968.]
(3)[ 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 requires hospitalisation, for one month or more-
(a)for a major surgical operation, or
(b)for the treatment of T.B., leprosy, [paralysis, cancer, mental derangement or heart ailment]:
[* * *] [[Omitted 'Provided that no such advance shall be granted to a member unless he has produced-
(i)a certificate from a doctor of the hospital that the patient has been hospitalised or requires hospitalisation for one month or more, or that a major surgical operation had or has become necessary, and
(ii)a certificate from his employer that the Employees' State Insurance Scheme facility and benefits are not available to him for the treatment of the patient.' by Notification No. G.S.R. 404 (E), dated 25.4.2017 (w.e.f. 2.9.1952).]]
[Substituted by G.S.R. 48, dated 23.12.1968.]
(4)[ The amount advanced under this paragraph shall not exceed the member's basic wages [and dearness allowance] [Substituted by G.S.R. 48, dated 23.12.1968.][for [six] [Substituted by G.S.R. 48, dated 23.12.1968.][months or his own share of contribution with interest in the Fund, whichever is less.] [Substituted by G.S.R. 48, dated 23.12.1968.][* * *] [Sub-paragraph (5) omitted by G.S.R. 496(E), dated 27.8.1981 (w.e.f. 27.8.1981). Earlier it was inserted by G.S.R. 48, dated 23.12.1968.]
(6)[ No advance shall be granted to the member under sub-paragraph (1) or sub-paragraph (3) unless he produces a self-declaration to that effect.] [Substituted by Notification No. G.S.R. 404 (E), dated 25.4.2017 (w.e.f. 2.9.1952).]