Section 68N in The Employees' Provident Funds Scheme, 1952
68N. [ Grant of advance to members who are physically handicapped. [Inserted by G.S.R. 625(E), dated 30.11.1981 (w.e.f. 1.12.1981).]
(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 on account of handicap.(2)[ No advance shall be paid to the member under sub-paragraph (1) unless he produces a self declaration to that effect.](3)The amount advanced under this paragraph shall not exceed the member's basic wages and dearness allowance for six months or his own share of contributions with interest thereon or the cost of the equipment, whichever is the least.(4)No second advance under this paragraph shall be allowed within a period of three years from the date of payment of an advance allowed under this paragraph.]
