Section 30 in State Bank of India Employees Provident Fund Regulations, 2015
30. Advances to beneficiary of a deceased member.
- The trustees may make advances to the beneficiary or beneficiaries of a deceased member's interest in the Fund, where such beneficiaries or any of them are in indigent circumstances, in anticipation of the grant of the probate of the will or letters of administration or other certificate of representation or title to the estate of the deceased, in order to meet funeral or other expenses.
