Section 14(a) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(a)No advance shall be granted unless the Chairman is satisfied that the applicant's pecuniary circumstances justify it and that it will be expended on any of the following objects and not otherwise ;-(i)to pay expenses incurred in connection with the prolonged illness of the subscriber or a member of his family or any person actually dependent on him;(ii)to pay for the education of the subscriber or a member of his family;(iii)to pay obligatory expenses on scale appropriate to the subscriber's status in connection with marriages, funerals, or other ceremonies which, by his religion, it is incumbent on him to perform;(iv)to pay for the purchase of dwelling site or a dwelling house or for the construction of a dwelling house;(v)to pay for the purchase of a conveyance.
