Section 17(1) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(1)Subject to the conditions specified therein, withdrawals may be sanctioned to the subscriber in the prescribed Form as specified in Schedule II by the authorities competent to sanction an advance for special reasons under sub-rule (2) of rule 14, at any time, after the completion of twenty years of service (including broken period of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever is earlier, from the amount standing to his credit in the Fund, for one or more of the following purposes, namely:(a)meeting the cost of higher education, including where necessary the travelling expenses of the subscriber or any child of the subscriber in the following cases, namely:(i)for the education outside India for academic, technical, professional or a vocational course beyond the High School stage; and(ii)for any medical, engineering or other technical or specialized course in India beyond the High School stage;(b)meeting the expenditure in connection with the betrothal /marriage of the subscriber or his sons or daughters and of any other family relation actually dependent on him;(c)meeting the expenses in connection with the illness, including where necessary, the travelling expenses, of the subscriber and members of his family or any person actually dependent on him.
