Section 68J(3) in The Employees' Provident Funds Scheme, 1952
(3)[ A member may be allowed non-refundable advance from his account in the Fund for the treatment of a member of his family who has been hospitalised, or requires hospitalisation, for one month or more-(a)for a major surgical operation, or(b)for the treatment of T.B., leprosy, [paralysis, cancer, mental derangement or heart ailment]:[* * *] [[Omitted 'Provided that no such advance shall be granted to a member unless he has produced-(i)a certificate from a doctor of the hospital that the patient has been hospitalised or requires hospitalisation for one month or more, or that a major surgical operation had or has become necessary, and(ii)a certificate from his employer that the Employees' State Insurance Scheme facility and benefits are not available to him for the treatment of the patient.' by Notification No. G.S.R. 404 (E), dated 25.4.2017 (w.e.f. 2.9.1952).]][Substituted by G.S.R. 48, dated 23.12.1968.]
