Section 14E(1) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(1)A member may be allowed non-refundable advance from his account in the fund on the prescribed proforma as enclosed in case of (a) hospitalisation lasting for one months or more, or (b) major surgical operation in a hospital or (c) suffering from T.B., Leprosy, Paralysis or cancer and having been granted leave by his employer for treatment of the said illness.(a)The advance shall be granted if a doctor of the hospital certifies that surgical operations, or as the case may be, hospitalisation for one month or more has become necessary.
