Section 14D(1) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(1)The PF Administrators may on an application from a member whose property, movable or immovable has been damaged by a calamity of exceptional nature viz. floods and earthquakes, authorise payment to him as non refundable advance from the Fund Account a sum of Rs. 5000/- or fifty percent of the amount standing at his credit in the fund including interest thereon to meet any unforeseen expenditure, whichever is less.
