Section 43(2) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(2)Conditions for withdrawal for Various Purposes. - The amount of advances as admissible under the following rules are subject to condition that the balance left at the credit of the subscriber, alter the sanction of advance shall not be less than Rs. 100/- in case of Class IV employees and Rs. 400/- in case of others :(a)An advance shall not, except for undermentioned and other special reasons to be recorded in writing by the sanctioning authority, exceed three months' pay or half the amount of subscriber's own contribution to the Fund and interest thereon, whichever is less.(i)The withdrawal in connection with expense on marriages as specified in clause (iv) of Statute 43 (1)(a) shall not exceed six months' pay or the total of the accumulation of exempted contributions and exempted interest lying to the credit of the employees after leaving the minimum balance as laid down in Rule 43 (2) above, whichever is less :Provided further where a withdrawal is allowed after completion of 20 years of service, for the marriage of sons and daughters and any other female relation actually dependent on him, the amount of withdrawal shall not exceed 10 months' pay or halt the balance whichever is less and shall be treated as part final. In special cases, the sanctioning authority may relax this limit to the extent of 15 months' pay or 75% of balance, whichever is less.(ii)The withdrawal for the purpose specified in clause (v) of sub-para (a) of Statute 43 (1) shall be subject to the following conditions-
