Section 33(11) in First Statutes of the Jai Narayan Vyas University Jodhpur
(11)(i)The payment of an advance from the Provident Fund may be sanctioned by the Vice-Chancellor on a prescribed form to a subscriber from the amount of his/her subscription standing to his/her credit for the following purposes:-(a)meeting the cost of higher education education including where necessary the traveling expenses of his/her own self or of children actually dependent on him/her.(b)meeting the expenditure in connection with the marriage of a son or a daughter or a real brother or a sister dependent on him/her,(c)meeting the expenses in connection with the illness, including where necessary, the traveling expenses of the subscriber or any person actually dependent on him/her,(d)building or acquiring a suitable house for his/her residence including the cost of the site or repaying any outstanding amount on account of the loan expressly taken for this purpose or reconstructing, or making additions or alterations to a house already owned or acquired by a subscriber,(e)to purchase a conveyance for the subscriber's personal use,(f)for one's own marriage or for such other purposes as may be determined by the Vice-Chancellor to be of urgent necessity.
