- [(1) If the appointing authority is satisfied that the pecuniary circumstances of a subscriber are such as to justify an action under this rule, it may, on the application of the subscriber, allow to him out of the Provident fund a temporary advance to the extent mentioned below -(a)not exceeding 12 months' pay or one-half of the amount at the credit of the subscriber in the Provident Fund on the date of the application, whichever is less, for the construction or purchase of a house; or(b)not exceeding 6 months' pay or one-half of the amount at the credit of the subscriber in the Provident Fund on the date of the application, whichever is less, to meet the expenses in connection with the marriage of the subscriber or his daughter or son; or(c)not exceeding three months' pay or one-half of the amount at the credit of the subscriber in the Provident Fund on the date of the application, whichever is less, to meet expenses for purposes other than those mentioned in clauses (a) and (b) above.](2)No advance shall be made under the foregoing clause (c) unless it is required to meet expenses in connection with -(a)the illness, confinement or disability of a subscriber or a member of his family; or(b)the funeral or other ceremony which it is obligatory on the subscriber to perform; or(c)the education of a person wholly dependant on the subscriber; or(d)any other tiring which, having regard to all the circumstances, is considered by the appointing authority to be reasonable and unavoidable.(3)Where an advance has already been granted to a subscriber, no advance shall be made under sub-rule (1) until the complete repayment of the last advance taken.
