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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1)(a) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

(a)No advance shall be granted unless the Administrators are satisfied that the subscriber's pecuniary circumstances justify it and that it will be expended on the following object or objects and not otherwise-
(i)to pay expense incurred in connection with the prolonged illness of the subscriber or any other person actually dependent on him/her;
(ii)to pay obligatory expenses on a scale appropriate to the subscriber's status in connection with marriages/funerals or ceremonies which by him/her religion it is incumbent on him/her to perform.
(iii)to meet other expenses of liability which, in the opinion of the Administrators, is extraordinary and beyond the ordinary means of the subscriber.