Section 13A in The Rajasthan Education Department (Primary and Secondary Teachers) Benevolent Fund Rules, 1975
13A. [ [Rule 13-A, 13-B, 13-C substituted by G.S.R. 54, dated 23-6-1979; Published in Rajasthan Gazette Part 4-C(I), dated 19-7-79]
The Committee will be competent to sanction relief upto maximum of Rs. 2,000/- to the members and their family for the objects specified in rule 3 except that for the daughters marriage amount will not exceed Rs. 500/-.
