Section 14 in The Rajasthan Education Department (Primary and Secondary Teachers) Benevolent Fund Rules, 1975
14.
The Chairman of the fund will be competent to sanction immediate relief to the members during their life time of their dependent after death of the member in case of emergency upto Rs. 1000/- but only upto Rs. 500/- in case of daughter's marriage without the prior approval of the Committee. The grant of such relief will be placed before the committee for confirmation. Assistance will be admissible to those employees who are regular subscribers. However, the Committee may consider hard cases in exceptional circumstances.
