Section 14D(2) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(2)No advance under sub-paragraph (1) shall be paid unless :(i)The State Government has declared that the calamity has affected the general public in the area, and(ii)The member produces a certificate from his controlling officer to the effect that his property (movable or immovable) has been damaged as a result of the calamity.
