Section 12(2) in State Bank of India Employees Provident Fund Regulations, 2015
(2)The trustees may in their absolute discretion, and at the written request of a member, make advances to that member from the amount standing to his credit in the Fund, subject to the following conditions, namely :-(a)No advance shall be granted unless the trustees are satisfied that the member's pecuniary circumstances justify the advance and that it may be expended on any of the following objects namely :-(i)to pay expenses incurred in connection with the serious or prolonged illness of the member or any person actually dependent on him;(ii)to pay obligatory expenses on a scale appropriate to the member's status which by customary usage the member has to incur in connection with marriages, funerals or other ceremonies;(iii)to meet any other expenditure or liability which, in the opinion of the trustees, is extraordinary and beyond the ordinary capacity of the member to meet;(b)An advance shall not, except for special reasons,-(i)exceed three months' salary or half the amount of the member's own subscriptions and interest thereon standing to his credit in the Fund, whichever is less; or(ii)be granted until at least a period of twelve months has elapsed after the final repayment of all previous advances, together with interest thereon.
