Section 14B(1) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(1)(a)The PF Administrators may on an application from a member, sanction a non-refundable advance from the amount standing to the credit of the member in the Fund, an advance for the repayment, wholly or partly or any outstanding principal and interest of a loan obtained from State Government, RFC co-operative Society/Housing Board/Municipal Corporation or a body similar to Jaipur Development Authority solely for the purposes as specified above.(b)The amount of advance shall not exceed the member's basic pay for twenty four months or total amount of his Subscription alongwith interest which ever is less.
