(3)in other circumstances involving expenditure disproportionate to the subscriber 's income.(iii)to pay for the overseas passage for reasons of health or education of the subscriber or any person actually dependent on him; and(iv)to pay obligatory expenses on a scale appropriate to the subscriber's status in connection with marriages, funerals, or ceremonies which by his religion it is incumbent on him to perform.(b)the advances shall not, except for special reasons to be recovered in writing exceed three months' pay and shall in no case exceed half the amount of subscription and interest thereon standing to credit of the subscriber in the Provident Fund at the time when the advance is granted.
