Section 77A(a) in U.P. Zila Panchayats Service Rules, 1970
(a)No advance shall be sanctioned unless the sanctioning authority is satisfied that the applicant's pecuniary circumstances justify it and that it will be expended on the following object or objects and not otherwise-(i)to pay expenses incurred in connection with the prolonged illness of the applicant or any person actually dependent on him;(ii)to pay for the passage abroad for reasons of health or education of the applicant or any person actually depend on him;(iii)to pay obligatory expenses on a scale appropriate to the applicant's status in connection with marriage, funerals of ceremonies which, by his religion, it is incumbent on him to perform.
