Section 15(2) in RSWC Employees General Provident Fund Regulations, 1990
(2)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 re-payment of the last instalment of any previous advance.Note. - (1) Sanctions for the grant of loans out of Provident Fund. - Amount may be sanctioned in the Form No. 6 for specified objects mentioned in Rule 15.
