Section 15 in The Bihar General Provident Fund Rules, 1948
15. [ Non-refundable advance from the Provident Fund account. [Substituted by Bihar Notification No. 1127, dated 15.3.2017 (w.e.f. 18.8.1948).]
(1)Non-refundable advance' means the non-refundable amount of advance sanctioned to the subscriber tor one or more purposes mentioned in this rule.(2)After completion of one year of regular service and on an application from the subscriber, non-refundable advance from accumulated amount in his/her accounts may be sanctioned for the following one or more purposes:-(a)meeting the cost of higher education, including the travelling expenses of the subscriber or any actually dependent child of the subscriber in the following cases(i)for education outside India for academic, technical, professional or vocational course beyond the High School stage; and(ii)for any medical, engineering or other technical education or specialise course in India beyond the High School stage;(b)meeting the expenditure in connection with the betrothal/ marriage of the subscriber or his sons or his daughters or if he has no daughter and any other female relation actually dependent on him;(c)meeting the expenses in connection with the illness of contributor, including where necessary, the travelling expenses of the subscriber and members of his family or any person actually dependent on him;(d)building or acquiring a suitable house or ready-built Hat for his residence including the cost of the site or any payment towards allotment of a plot or flat by State Housing Board or a House Building Society;(e)repaying an outstanding amount on account of loan expressly taken for building or acquiring a suitable house or ready-built flat for his residence which is not purchase of Home Site taken before the date of receipt of the application;(f)purchasing a house-site for building a house thereon for his residence or repaying any outstanding amount on account of loan expressly taken for this purpose;(g)constructing a house on a site purchased under above clause (/);(h)commemoration function (sharaddah) or such functions which subscriber is religiously bound to perform;(i)for incurring expenditure to meet the cost of legal proceedings of the subscriber;(j)to meet the cost of repairing, maintaining, renovating, reconstructing, addition or alteration of an ancestral house/residential building by the subscriber;(k)within one year but three months before superannuation of the subscriber, non-refundable advance may be sanctioned without mention of any purpose.(3)Competent authority, at any time may sanction non-refundable advance for one or more purposes as mentioned in Sub-rule (2) subject to the following terms:-(a)New non-refundable advance shall be sanctioned one year after the sanction of previous non-refundable advance but under exceptional circumstances.Departmental Secretary/Principal Secretary may relax this provision.(b)Not more than three fourth of the accumulated amount in the account of subscriber shall be sanctioned as the amount of non-refundable advance.(c)No non-refundable advance shall be sanctioned within three months before the superannuation of the subscriber.]
