Section 14(1)(a) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

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State of Rajasthan - Subsection

Section 14(1)(a) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

(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 prolonged illness of the subscriber or any person of his family or in special circumstances of any other person dependent upon him,

(ii)to pay obligatory expenses in a scale appropriate to the subscriber's status in connection with marriage, funeral or any ceremony relating to any person referred to in clause (i),

(iii)to meet any other expense or liability which in the opinion of the Committee is extraordinary and beyond the ordinary means of the subscriber.

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State of Rajasthan - Subsection

Section 14(1)(a) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962