Section 14G in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
14G. Withdrawal for other purposes.
(1)Subject to the conditions specified in Rules, withdrawals may be sanctioned by the Administration at any time after the completion of 10 years of service (including broken periods of service, if any) of a Subscriber or within 5 years before the date of his retirement or superannuation whichever is earlier form the amount standing to his credit in the Fund for one or more of the following purposes, namely,(a)Meeting the cost of higher education including where necessary, the travelling expenses of any child of the Subscriber in the following cases:(i)For education outside India for academic technical, professional or vocational course beyond the High School Stage; and(ii)For any medical, engineering or other technical or specified course in India beyond the High School Stage, provided that the course of study is not less than 3 years.(b)The sum withdrawn by a Subscriber for any one time specified in sub-rule (A) shall not exceeding fifty percent of his total Subscription and interest thereon or Six month's basic pay whichever is less.(c)The Subscriber shall satisfy the Dy. GM (P&A) that the money has been utilised for the purpose it was withdrawn, if he fails to do so the whole of the sum so withdrawn shall forthwith be repaid in one lumpsum together with interest thereon at a rate higher by 2% then what is allowed to the Subscriber in a particular year by the Subscriber to the Fund and in default of such payment it shall be ordered by the Administrators to P.F. to be recovered from his emoluments either in lumpsum or in such number of monthly instalments as may be determined by the Administrators to P.F. The amount so deducted shall be remitted to the Dy. GM (F&A) for being credited to the Subscriber's account.]
