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[Section 68J]
[Entire Act]
Union of India - Subsection
Section 68J(1) in The Employees' Provident Funds Scheme, 1952
| (2)[The advance shall be granted if-(a) the employer certifies that the Employees' State Insurance Scheme facility and benefits thereunder are not actually available to the member or the member produces a certificate from the Employees' State Insurance Corporation to the effect that he has ceased to be eligible for cash benefits under the Employees' State Insurance Scheme; and(b) a doctor of the hospital certifies that a surgical operation or, as the case may be, hospitalisation for one month or more had or has become necessary[or a registered medical practitioner, or in the case of a mental derangement or heart ailment, a specialist certifies that the member is suffering from T.B., leprosy, paralysis, cancer, mental derangement or heart ailment.][Substituted by G.S.R. 48, dated 23.12.1968.] |