Section 13(2) in The General Provident Fund (U.P.) Rules, 1985
(2)No advance shall be granted unless the sanctioning authority is satisfied that the applicant's pecuniary circumstances justify it, that it will be expended on the following object or objects and not otherwise namely :(i)Meeting the expenses in connection with the illness, confinement or disability including, where necessary the travelling expenses, of the subscriber, member of his family or any other persons actually dependent on him.(ii)Meeting cost of higher education, including where necessary the travelling expenses, of the subscriber, member of his family or any other person actually dependent on him in the following cases, namely-(a)education outside India for academic, technical professional or vocational course beyond the High School stage; and(b)medical, engineering or other technical or specialised course in India beyond the High School stage.(iii)Meeting obligatory expenses on a scale suitable to subscriber's status which by customary usage the subscriber has to incur in connection with the marriage of the subscriber or marriage, funerals or other ceremonies of the members of his family or any other person actually dependent on him.(iv)Meeting the cost of legal proceedings instituted by or against the subscriber, any member of his family or any person actually dependent on him.(v)Meeting 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.(vi)Meeting the cost or part thereof house or house site or of construction of house for his residence or for reconstruction, repair of or addition or alteration to his house or for making payment towards the allotment of house site or house to him by a Development Authority, Local Body, Housing Board or House Building Co-operative Society under a Housing Scheme, including a self financing scheme.(vii)Meeting the cost of a motor cycle, scooter (including moped) bicycle, refrigerator, room cooler, cooking gas connection or television set for subscriber's own use:Provided that the Governor may, in special circumstances, sanction the payment to any subscriber of an advance for a purpose other than those mentioned in sub-clauses (i) to (vii) above if the Governor is satisfied with the justification given in support thereof.
