Section 18 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
18. Advance Loan from the Fund.
(1)The Board of Trustees may on an application from a member sanction from the amount standing to credit of the member in the fund for any or more of the reasons mentioned below-(a)Repayment fully of any loan obtained by the member from any housing board, co-operative society development authority or any nationalized bank.(b)To procure a house of the member in his or his wife's name.(c)To meet expenses in connection with prolonged illness of the applicant or any person actually dependent on him on production of adequate medical proof by the civil surgeon or competent authority of Government Hospital.(d)To meet the overseas passage for reasons of health or education of the applicant or person actually dependent on him.(e)To pay out .............. expenses on a scale appropriate on the applicants status in connection with marriage, funeral or ceremonies which by his religion it is incumbent on him to perform.(f)To purchase a vehicle suitable for his status.(g)Any other special or abnormal reasons to the satisfaction of the Board of Trustees.(2)An application for advance/loan shall be entertained only after the member has put in 5 year service either in CSEB or MPEB or both.(3)The amount so sanctioned shall not exceed 75% of the balance at the credit of the member.
