Section 14C(2) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(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%.
