Section 77A in U.P. Zila Panchayats Service Rules, 1970
77A. [ Advances. [Rule 77-A inserted by Notification No. 2033-B/33-72-190-71, dated 21st July, 1972 (vide U. P. Zila Panchayats Service (First Amendment) Rules, 1972) (w.e.f. 21-7-1972).]
- A temporary advance may be sanctioned to a subscriber from the amount standing to his credit in the Fund at the discretion of the Appointing Authority subject to the following conditions :(a)No advance shall be sanctioned unless the sanctioning authority is satisfied that the applicant's pecuniary circumstances justify it and that it will be expended on the following object or objects and not otherwise-(i)to pay expenses incurred in connection with the prolonged illness of the applicant or any person actually dependent on him;(ii)to pay for the passage abroad for reasons of health or education of the applicant or any person actually depend on him;(iii)to pay obligatory expenses on a scale appropriate to the applicant's status in connection with marriage, funerals of ceremonies which, by his religion, it is incumbent on him to perform.(b)The sanctioning authority shall record in writing its reason for sanctioning the advance,(c)An advance shall not, except for special reason-(i)exceeds three months' pay or half the total amount at the credit of the subscriber at the time of the application whichever is less, at the discretion of the sanctioning authority;(ii)be sanctioned until at least twelve months have elapsed after final repayment of all previous advances together with interest thereon ;Provided that in special cases the restrictions laid down in clauses (i) and (ii) above may be waived by the sanctioning authority and subject to such terms and conditions as may be specified by the said authority temporary advances may be allowed for subscribing to any loan floated or financial scheme launched by the State Government for nation building purposes :Provided further that so long as the amount already advanced together with the fresh advance applied for does not exceed the amount admissible under clause (i) at the time of the sanction of the first advance, special reasons will not be required for the sanction of a second advance or subsequent advances, and such advances may be sanctioned by the sanctioning authority even if the condition mentioned in clause (if) is not fulfilled.Explanation. - In the proviso, the expression "the amount already advanced" means the amount, or the sum of amounts actually advanced and not the balance outstanding after any re-payments.(d)A non-refundable advance from the Provident Fund may be sanctioned to a servant of the [Zila Panchayat] who has put in at least twenty years of permanent service for the following purposes:(i)for the marriage of a daughter or son;(ii)for repairing or building a house;(iii)for higher education of the dependents ;Provided that the advance shall not exceed 75 per cent of the total amount existing at the time of the sanction.]
