Section 75 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
75. Advance from the fund.
- A temporary advance may be granted to a subscriber from the amount standing to his credit in the fund by the Secretary of the Institution on the following conditions :-(a)To pay expenses incurred in connection with the prolonged illness of the applicant or any person actually dependent on him :(b)to pay obligatory expenses upto a reasonable amount in connection with funerals or ceremonies which by his religion it is incumbent on him to perform.(c)An advance shall not, except for special reasons exceed half of the amount of total subscription of the employee or three month's pay, whichever is less.(d)A second advance shall not, except for special reasons, be granted until at least twelve months after the final payment of a previous advance together with interest thereon.(e)A advance to the extent of 50% in case of son's marriage and 75% in case of daughter's marriage may be made, out of the total amount of subscription of the subscriber limited to ten month's pay.(f)An advance to the extent of 50% of the total amount of subscription of the subscriber limited to ten months pay may also be made -(i)for building, altering or enlarging a house or for acquiring a suitable house including the cost of land on the satisfaction of the Secretary of the Institution, on the basis of documents produced for this purpose;(ii)to meet the expenses including travelling expenses in connection with the illness of the subscriber and members of the family or any person actually dependent on him.
