Section 14C in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
14C. Grant of advance to members who are physically handicapped.
(1)A member who is physically handicapped may be allowed a non refundable advance from his account in the fund for purchasing an equipment required to minimise the hardship.(2)No advance under para (1) above shall be paid unless the member produces a medical certificate from a competent medical practitioner to the satisfaction of the Dy. GM (P & A) to the effect that he is physically handicapped. He will have to produce the original voucher for purchase of equipment within one months from the date of drawal of the advance. In case of default, the advance will be recoverable in lumpsum with penal interest @ 2%.(3)The amount advanced under this para shall not exceed the member's basic pay for six months or his total amount of Subscription in the fund whichever is less.(4)No second advance under this Regulation shall be allowed within a period of five years from the payment of an advance allowed under this Regulation.
