Section 29 in The Bar Council of Bihar Rules, 1962
29.
A subscriber may, at the discretion of the Executive Committee of the Bar Council, be allowed a loan on his application in writing on the security of the money to his credit in his Provident Fund Account, on such terms as it may consider proper for either.-(i)Building or purchasing a house for his residence or for repairing a house owned by him; or(ii)Marriage of his daughter; or(iii)Expenditure over his own long continued illness; or(iv)Any other reason considered sufficient by the Executive Committee. An account of the sum advanced as loan shall be maintained.
