Section 14B(2) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(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.
