Section 14B in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
14B. Advance from the Fund for repayments of loans in special cases.
(1)(a)The PF Administrators may on an application from a member, sanction a non-refundable advance from the amount standing to the credit of the member in the Fund, an advance for the repayment, wholly or partly or any outstanding principal and interest of a loan obtained from State Government, RFC co-operative Society/Housing Board/Municipal Corporation or a body similar to Jaipur Development Authority solely for the purposes as specified above.(b)The amount of advance shall not exceed the member's basic pay for twenty four months or total amount of his Subscription alongwith interest which ever is less.(2)No advance shall be sanctioned under this para unless :(a)The member has completed fifteen years membership of the fund.(b)The member's own share of contribution with interest thereon in the amount standing to his credit in the Fund, is one thousand rupees or more; and(c)The member produces a certificate or other such documents as may be prescribed by the Dy. G.M. (P & A) indicating the particulars of the member, the loan granted, the outstanding principal and interest of the loan and such other particulars as may be required.(3)The payment of the advance under this para shall be made direct to such agency on receipt of authorisation from the member in such manner as may be specified by the Dy. GM (P & A) and in no event the payment shall be made to the member.
