Section 43(1)(a) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

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State of Chattisgarh - Subsection

Section 43(1)(a) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(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 illness of the subscriber or any person of his family or in special circumstances of any other person actually dependent upon him. The part final withdrawal shall be allowed for this purpose after completion of 20 years service and amount to withdrawal shall not exceed one half of the balance or six months pay, whichever is less;

(ii)to pay for the overseas passages for reasons of health or education of the applicant or any other person actually dependent upon him.

(iii)to meet the cost of education of himself or of any person actually dependent on him in the following types of cases

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State of Chattisgarh - Subsection

Section 43(1)(a) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987