Section 14E in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
14E. Advance from the Fund for Illness in certain cases.
(1)A member may be allowed non-refundable advance from his account in the fund on the prescribed proforma as enclosed in case of (a) hospitalisation lasting for one months or more, or (b) major surgical operation in a hospital or (c) suffering from T.B., Leprosy, Paralysis or cancer and having been granted leave by his employer for treatment of the said illness.(a)The advance shall be granted if a doctor of the hospital certifies that surgical operations, or as the case may be, hospitalisation for one month or more has become necessary.(2)A member may be allowed non-refundable advance from his account in the fund for the treatment of a member of his family who has been hospitalised or required hospitalisation for one month or more.(a)for a major surgical operation, or(b)for the treatment of T.B., Leprosy, Paralysis or cancer provided that no such advance shall be granted to a member unless he has produced a certificate from a doctor of the hospital that the patient has been hospitalised or required hospitalisation for one month or more, or that a major surgical operation has become necessary.(3)The amount of advance under this Regulation shall not exceed the member's basic pay for three month or his share of contribution with interest in the Fund, whichever is less.(4)No second advance under this Regulation shall be allowed within a period of three Years from the date of payment of advance previously sanctioned. Where the competent authority is not satisfied with a medical certificate furnished by the member under this Regulation, he may before granting an advance under this Regulation demand from the member another medical certificate to his satisfaction.
