Section 14(1) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
(1)At the discretion of the Committee a temporary advance, not exceeding in any case the subscriber's own subscription and interest thereon, may be granted to a subscriber on application, out of the amount standing to his credit in the Fund, subject to the following conditions:-(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.(b)An advance shall not, except for special reasons to be recorded in writing by the Committee:-(i)exceed 3 month's pay or half the amount of the subscriber's own subscriptions to the Fund and interest thereon, whichever is less, or(ii)be granted until at least 12 months after the final repayment of all previous advances together with interest thereon unless the amount already advanced does not exceed two-thirds of the amount admissible under sub-clause (i).
