Section 15(A) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(A)No advance shall be granted unless the sanctioning authority is 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 expenses in connection with the illness or confinement, including where necessary the travelling expenses of the subscriber and members of his family or any person actually dependent on him,(ii)to meet the cost of higher education, including where necessary the travel expenses of the subscriber or any person actually dependent upon him in the following cases, namely :-
