Section 9(2) in The U.P. Basic Education Provident Fund Rules, 1975
(2)No advance shall be made under the foregoing clause (c) unless it is required to meet expenses in connection with -(a)the illness, confinement or disability of a subscriber or a member of his family; or(b)the funeral or other ceremony which it is obligatory on the subscriber to perform; or(c)the education of a person wholly dependant on the subscriber; or(d)any other tiring which, having regard to all the circumstances, is considered by the appointing authority to be reasonable and unavoidable.
