Section 43(1) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(1)Withdrawals from the fund and recoveries.- At the discretion of the Committee a temporary advance, not exceeding in any case the subscriber's own subscription and interest thereon, may be granted to a subscriber on application, out of the amount standing to his credit in the fund, subject to the following conditions(a)No advance shall be granted unless the Committee is satisfied that the applicant's pecuniary circumstances justify it and an undertaking is given that it will be expended on the following object or objects and not otherwise :(i)to pay expenses incurred in connection with the illness of the subscriber or any person of his family or in special circumstances of any other person actually dependent upon him. The part final withdrawal shall be allowed for this purpose after completion of 20 years service and amount to withdrawal shall not exceed one half of the balance or six months pay, whichever is less;(ii)to pay for the overseas passages for reasons of health or education of the applicant or any other person actually dependent upon him.(iii)to meet the cost of education of himself or of any person actually dependent on him in the following types of cases(a)For education outside India, whether for an academic, technical professional or vocational courses;(b)For medical, engineering and other technical or specialised courses in India beyond the high school stage, provided that the courses of study is not less than three years;(c)The part final withdrawal shall also be admissible for purposes mentioned under items (a) and (b) above after completion of 20 years of services. The amount of withdrawal shall not exceed three months' pay or half of the balance, whichever is less, and will be permissible every six months i.e. twice in any financial year provided that it will not ordinarily be allowed before the expiry of six months from the date of previous withdrawal;(iv)to pay obligatory expenses in a scale appropriate to the subscriber's status to which by customary usage the applicant has to incur in connection with the marriage, funeral or any ceremony relating to any person referred to in sub-clause (i);(v)to meet the expenditure on building repairs, remodelling or purchase of a house and/or a site for a house provided that such house or site shall not be encumbered or alienated in any manner without prior permission from Vishwavidyalaya or the sanctioning authority :Provided that in the case of an employee whose income under the head 'Salaries' does not exceed the amount prescribed under Income-Tex Rules, 1962 the Committee may, in its discretion waive the condition that such house or site shall be assigned to them and instead require as a condition that the employee shall not encumber or alienate the property in any manner;(vi)to pay premium on policies of insurance on the life of the employee or his wife :Provided that the number of policies in respect of which the facility referred to above is allowed will not exceed 4 at a time and the premia shall not be payable otherwise than annually :Provided further that the amount of advance for the purposes of payment of insurance premium shall be limited to the limit specified under Statute 43 (2)(a);(vii)to meet the cost of legal proceedings constituted by the employee for vindicating its position in regard to any allegations made against him in respect of any act done or purporting to be done by him in the discharge of his official duty or meet the cost of his defence when he is prosecuted by the employer in any Court of law in respect of any official misconduct on his part :Provided that the advance under this para shall not be admissible to an employee who instituted legal proceedings in any Court of law either in respect of any matter unconnected with his official duty or against employer in respect of any condition of service or penalty imposed on him;(viii)to meet any other expense or liability which in the opinion of the Committee is extraordinary and beyond the ordinary means of the subscriber; such as advance for purchase of grain etc.Explanation. - For the purpose of sub-rule (1) "family" means any of the following persons who are wholly dependent on the employee, namely-the employee's wile, legitimate children, step-children, parents, sisters and minor brothers.
