Section 12(1) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(1)The Chief Accounts Officer may sanction the payment to any subscriber of an advance consisting of a sum of whole rupees and not exceeding in amount three month pay or half the amount standing to the credit of the subscriber in the Fund, whichever is less, for one or more of the following purposes, namely:-(a)to pay expenses in connection with illness, confinement or a disability, including where necessary, the travelling expenses of the subscriber and member of his family or any person actually dependent on him;(b)to meet the cost of higher education including where necessary, the travelling expenses of the subscriber and members of his family or any person actually dependent on him in the following cases namely :-(i)for education outside India for an academic, technical, professional or vocational courses beyond the High School stage;(ii)for any medical, engineering or other technical or specialised course in India beyond the High School stage:Provided that the course of study is for a period not less than three years;Provided that a subscriber shall be permitted to take an advance once in every six months under clause (b) of sub-rule (1).(c)to pay obligatory expenses on a scale appropriate to the subscriber's status which by customary usage the subscriber has to incur in connection with betrothal or marriages, funerals or other ceremonies;(d)to meet the cost of legal proceedings instituted by or against the subscriber, any member of his family or any person actually dependent upon him. The advance in this case would be available in addition to any advance admissible for the same purpose from any other source of the Board;(e)to meet the cost of his defence where the subscriber engages a legal practitioner to defend himself in an inquiry in respect of any alleged official misconduct on his part;(f)to purchase consumer durables such as television, video cassette recorder or video cassette player, washing machines, cooking range, geysers and computers;(g)to meet the expenses for visiting places which, to the satisfaction of the sanctioning authority, are considered as places of pilgrimage or places of eminence of any religion.
