Section 14F in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
14F. Advance from the Fund for daughter's marriage.
(1)The PF Administrators may on an application from a member on the prescribed proforma authorised payment to him, non refundable advance from his P.F. account not exceeding seventy live percent of the total amount standing to the credit of his account including interest for his daughter's marriage.(2)No advance under this Rules shall be sanctioned to a member unless:(a)He has completed five year's membership of the fund including membership of CPF Scheme, and(b)The amount of his total Subscription including interest thereon standing to his credit in the fund is rupees one thousand or more.(3)If, the competent authority is satisfied that the advance granted under this Regulation has been utilised for a purpose other than that for which it was granted or that the conditions of advance have been fulfilled within a reasonable time, the Dy. GM (P & A) forthwith shall take steps to recover the amount due with interest @ not exceeding the rate of interest as declared by the Corporation for the concerned period from the pay of the member in such number of instalments as the competent authority may determine. The amount so deducted shall be remitted to the Dy. GM (P&A) alongwith monthly schedule for onwards crediting to the member's account.
