Telecom Regulatory Authority Of India - Subsection
Section 21(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)The sanctioning authority, as specified in Schedule II, may sanction the payment to any subscriber of an advance consisting of a sum of whole rupees and not exceeding in amount three months pay or half the amount of subscription and interest thereon standing to the credit of the subscriber in the Fund, whichever is less, for one more of the following purposes-(a)to pay expenses in connection with the illness, confinement or a disability, including where necessary, the travelling expenses of the subscriber and members 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 academic, technical, professional or vocational course beyond the High School stage; and(ii)for any medical, engineering or other technical or specialised course beyond the High School stage, provided that the course of study is for not less than three years;(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 being available in addition to any advance admissible for the same purpose from any other Government source.(e)to meet the cost of the subscriber's defence where he engages a legal practitioner to defend himself in an enquiry in respect of any alleged official misconduct on his part.(f)to purchase consumer durables such as Television, Video Cassette Recorder/Video Cassette Player, Washing machines, Cooking Range, Geysers and Computers, etc.
