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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(f) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(f)An advance to the extent of 50% of the total amount of subscription of the subscriber limited to ten months pay may also be made -
(i)for building, altering or enlarging a house or for acquiring a suitable house including the cost of land on the satisfaction of the Secretary of the Institution, on the basis of documents produced for this purpose;
(ii)to meet the expenses including travelling expenses in connection with the illness of the subscriber and members of the family or any person actually dependent on him.