Section 12 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
12. Advances from the Fund.
(1)The Chief Accounts Officer may sanction the payment to any subscriber of an advance consisting of a sum of whole rupees and not exceeding in amount three month pay or half the amount standing to the credit of the subscriber in the Fund, whichever is less, for one or more of the following purposes, namely:-(a)to pay expenses in connection with illness, confinement or a disability, including where necessary, the travelling expenses of the subscriber and member of his family or any person actually dependent on him;(b)to meet the cost of higher education including where necessary, the travelling expenses of the subscriber and members of his family or any person actually dependent on him in the following cases namely :-(i)for education outside India for an academic, technical, professional or vocational courses beyond the High School stage;(ii)for any medical, engineering or other technical or specialised course in India beyond the High School stage:Provided that the course of study is for a period not less than three years;Provided that a subscriber shall be permitted to take an advance once in every six months under clause (b) of sub-rule (1).(c)to pay obligatory expenses on a scale appropriate to the subscriber's status which by customary usage the subscriber has to incur in connection with betrothal or marriages, funerals or other ceremonies;(d)to meet the cost of legal proceedings instituted by or against the subscriber, any member of his family or any person actually dependent upon him. The advance in this case would be available in addition to any advance admissible for the same purpose from any other source of the Board;(e)to meet the cost of his defence where the subscriber engages a legal practitioner to defend himself in an inquiry in respect of any alleged official misconduct on his part;(f)to purchase consumer durables such as television, video cassette recorder or video cassette player, washing machines, cooking range, geysers and computers;(g)to meet the expenses for visiting places which, to the satisfaction of the sanctioning authority, are considered as places of pilgrimage or places of eminence of any religion.(2)The Secretary may, in special circumstances, sanction the payment to any subscriber of an advance if he is satisfied that the subscriber concerned requires the advance for reasons other than those mentioned in sub-rule (1).(3)An advance shall not, except for special reasons to be recorded in writing, be granted to any subscriber in excess of the limit laid down in sub-rule (1) or until repayment has been made of the last installment of any previous advance:Provided that an advance shall in no case exceed the amount standing to the credit of the subscriber to the Fund.(4)When an advance is sanctioned under sub-rule (3) before repayment of last installment of any previous advance is completed, the balance of any previous advance not recovered shall be added to the advance so sanctioned and the installments of recovery shall be fixed with reference to the consolidated amount.Explanation. - For the purpose of this rule, pay includes dearness pay, as admissible from time to time.
