Section 15 in Rajasthan Government Servants' General Provident Fund Rules, 1997
15. Temporary withdrawals.
(1)Temporary withdrawal from the fund:An account holder shall be entitled to withdraw temporarily an amount equal to 50% of the balance in his account or three months basic pay whichever is less for one or more of the following reasons:(a)To pay expenses in connection with illness, confinement or a disability, including where necessary, the travelling expenses of the subscriber and members of his family or any person actually dependent on him;(b)To meet cost of higher education, including where necessary, the travelling expenses of the subscriber and member of his family or any person actually dependent on him in the following cases, namely:-(i)For education outside India for academic, technical, professional or vocational course beyond the Secondary School stage: and(ii)For any medical, engineering or other technical or specialised course in India beyond the Secondary School stage, provided that the course of study is for not less than three years;(c)To pay obligatory expenses on a scale appropriate to the subscriber's status which by customary usage the subscriber has to incur in connection with betrothal or marriages, funerals or other ceremonies:(d)To meet the cost of legal proceedings instituted by or against the subscriber, any member of his family or any person actually dependent upon him, the advance in this case being available in addition to any advance admissible for the same purpose from any other Government source:(e)To meet the cost of the subscriber's defence where he engages a legal practitioner to defend himself in an enquiry in respect of any alleged official misconduct on his part:(f)To meet the cost of repair and renewal of house owned by him or his/her spouse.(2)Procedure for sanctioning temporary withdrawal:(a)The account holder shall apply to his head of office for temporary withdrawal in the form prescribed by the Director. He shall enclose the pass book duly completed by the Drawing and Disbursing Officer and verified by Department along with application.(b)The Head of Office shall issue sanction in four copies in the sanction cum bill form prescribed by the Director and send the same to the concerned Treasury along with the pass book for passing the bill.(c)The authorised clerk of the department in the treasury shall examine the bill and the pass book, he shall pass the bill and make the entry of withdrawal in the pass book. He shall retain one copy of sanction cum bill for use in the department.Note: - In case of temporary withdrawal by Head of office himself the sanction in (b) above can be issued by his next higher authority or the Deputy/Assistant Director of concerned district.No advance shall be granted to any subscriber before repayment of last instalment of previous advance.(3)Refund of temporary withdrawal:The temporary withdrawal shall be refunded in 24 equal instalments beginning with the month following the month of such withdrawal or such less instalments as requested by the subscriber.
