Section 12 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
12. Advances from the Fund.
(1)A temporary advance may be granted to a subscriber from his amount standing at his credit in the Fund at the discretion of the authority specified in clause (2) subject to the following conditions :-(a)No advance shall be granted, unless the sanctioning authority is satisfied that the applicant's pecuniary circumstances justify it and that it shall be expended on the following objects and not otherwise :-(i)To pay expenses incurred in connection with prolonged illness of the applicant or any person actually dependent on him;(ii)To pay for the overseas passage only for reasons of health, or education of the applicant or any person actually dependent on him. Advance from Provident Fund may also be granted to a subscriber subject to the usual conditions to meet the cost of education of the subscriber or of any person actually dependent on him in the following types of cases :-(a)For education outside India, whether for an academic, technical, professional or vocation course;(b)For Medical, Engineering and other technical or specialised course in India beyond the High School stage, provided that the course of study is not less than three years;(iii)To pay obligatory expenses on a scale appropriate to the applicant's status which by customary usage the applicant has to incur in connection with marriages, funerals or other ceremonies.Note. - In case falling under item (1) above, advances may be granted by the sanctioning authority to pay debts incurred provided an application is made within a reasonable time after the event to which it relates. What is reasonable time will be determined on the merits of each case. Advances to pay debts incurred in cases falling under items (ii) and (iii) above shall require the sanction of Board.(b)An advance shall not except for special reasons to be recorded in writing by the sanctioning authority exceed three months' pay and shall in no case exceed the amount of subscriptions and interests thereon standing to the credit of the subscriber in the Fund.Note. - For the purpose of this regulation pay does not include "dearness pay."(c)An advance shall not, except for special reasons to be recorded in writing by the sanctioning authority, be granted until at least twelve months after the final repayment of all previous advances together with interest thereon, unless the amount already advanced does not exceed two-thirds of the amount admissible under sub-clause (b);(d)The sanctioning authority shall record in writing its reasons for granting the advances :Provided that if the reason is of a confidential nature, it may be communicated to the Accounts Officer personally and/or confidentially.(2)The authority competent to grant an advance :-(a)(i)exceeding three months' pay, or(ii)within twelve months of the final repayment of all previous advances together with interest thereon;shall be the authority competent to dismiss the subscriber.(b)in any case not specified in sub-clause (a) shall be the authority competent to grant an advance of pay on transfer.Note. - An authority competent to sanction an advance of pay for himself on transfer cannot sanction an advance for himself under clause (2)(b). The authority competent to sanction an advance in such a case will be next higher administrative authority.
